BANK OF INDIA Vs. VEGAN COLLOIDS LIMITED

JUDGEMENT

(1.) Mr. Sanjay Bhatt, Advocate for petitioner-Financial Creditor. Mr. Gaurav Mankotia, Advocate for respondent-Corporate Debtor.

(2.) Learned counsel for the respondent seeks time to file response as the person who was deputed to bring pleadings met with an accident about five days ago but the adjournment is opposed by learned counsel for the petitioner on the ground that last opportunity was granted as per order dated 09.10.2017.

(3.) Learned counsel for respondent, however, submits that he shall file the reply during course of the day, and advance copy supplied to the counsel opposite was incomplete.