BMI MINERALS PVT LTD Vs. FENACE AUTO LIMITED

JUDGEMENT

(1.) Learned Counsel for the Respondent seeks and is granted adjournment on the ground that parties are in the process of settlement.

(2.) The reply to the Petition needs to be filed. Let the same be filed within one week with a copy in advance to the counsel for the petitioner. Rejoinder, if any be filed within three days thereafter. List on 11th October 2017.