UNIWORD TELECOM LTD Vs. AUTOPAL INDUSTRIES LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner represents that rejoinder has been duly sent to the learned counsel for the Corporate Debtor by email but learned counsel for the Corporate Debtor represents that the same has not been received as of date. It is also represented by the Learned Counsel for the petitioner that a physical copy of the rejoinder was also duly dispatched to the Learned Counsel for the Corporate Debtor enclosed as well and that the same has been returned with endorsement 'left'. However, Learned Counsel for the petitioner has furnished the returned cover to the learned Counsel for the Corporate Debtor in the presence of this Tribunal which contains the rejoinder as well. A physical copy of the rejoinder has been duly served before this Tribunal. Listen 19th January, 2018.