ITD CEMENTATION INDIA LIMITED Vs. BAYA WEAVER LIMITED

JUDGEMENT

(1.) Learned Counsel for the parties are present. Learned counsel for the petitioner represents that the counter which was directed to be filed by this Tribunal on 22.08.2017 within a period of one week has been complied but with some delay. Due to the said circumstances, Learned Counsel for the Petitioner represents that he is unable to file the rejoinder as directed by this Tribunal by the said order and hence requirei-some time.

(2.) Taking into consideration the above Plea, three days' time is finally granted to the petitioner to file its rejoinder. Post the matter on 18th September 2017 for arguments.