ADITI ENGINEERING Vs. TECPRO ENGINEERS LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner has read out to us the reply of the respondent-Tecpro Engineers Ltd. dated 18.01.1015 acknowledging the payment of outstanding dues wherein respondent has promised to make payment after May, 2015 onwards. It is prima facie satisfies the provisions of Limitation Act as petition is filed within three years. Learned Counsel for the respondent however, requests for some time to file reply. Let the reply be filed within 10 days with a copy in advance to the Counsel for the petitioner. It will however, be open to the respondent to take the plea of limitation although we have expressed a prima facie view while recording arguments on behalf of the petitioner. Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite.

(2.) List the matter for arguments on 7th November, 2017.