SREI INFRASTRUCTURE FINANCE LTD Vs. AVANTHA HOLDINGS LIMITED

JUDGEMENT

(1.) The amended memo of parties is taken on record. Learned counsel for the respondent No. 2 has stated that a copy of the paper book has not been supplied to her.

(2.) Let the needful be done during the course of the day. Reply and rejoinder be filed as per the direction in the order dated 29.11.2017. List for further consideration on 10.01.2018.