IN RE Vs. DOLPIN OFFSHORE ENTERPRISES (INDIA) LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner states that three days' time be granted to file rejoinder to the reply filed by the respondent no. 17 which have been adopted by respondent no.

(2.) Let the reply be filed on or before 27th July, 2017 with a copy in advance to the learned Counsel opposite. Reply is not readily available with the file and the registry is directed to locate the same and attach it with the file. List the matter on 28th July, 2017.