UNIWORD TELECOM LTD Vs. AUTOPAL INDUSTRIES LTD

JUDGEMENT

(1.) Notice of the petition. Mr. Sejvani accepts notice and seeks some time to file reply. Reply be filed within two eeks with a copy in advance to the learned counsel for the petitioner.

(2.) Rejoinder, if any, be filed within a week thereafter with a copy in advance to the learned counsel for the respondent. In pursuance of order dated 28.09.2017 the declaration has been filed by the Resolution Professional in accordance with the provisions of Rule 9 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 along with certificate of the registration.

(3.) A copy thereof has been furnished to the learned counsel for the respondent in the Court today. List for further consideration on 08.11.2017.