PAUNDRA ENTERPRISES PVT LTD Vs. HCL SERVICES LTD

JUDGEMENT

(1.) Notice to show cause for 13th September, 2017 to the respondent be issued as to why this petition be not admitted. Ms. Ranjana Roy Gawai, Counsel for the respondent accepts notice on behalf of the respondent. She prays and is granted a week's time to file reply. Reply be filed within a week with a copy in advance to the Counsel opposite.

(2.) List the matter for hearing on 13th September, 2017.