ENERGO ENGINEERING PROJECTS LTD Vs. WELLMAN WACOMA LTD

JUDGEMENT

(1.) Learned counsel for the Corporate Debtor represents that reply has already been filed and the copies of the same has also been served on the petitioner's counsel.

(2.) Since the Corporate Debtor named in this petition is one and the same as that named in C.P. No. (IB) -130(PB) /2017 this petition to be heard along with the C.P. No. (IB) -130(PB) /2017 on 02.08.2017.