UDAY VEER SINGH Vs. EARTH INFRASTRUCTURE LIMITED

JUDGEMENT

(1.) Learned Counsel for the petitioner is present and represents that in compliance with the order dated 11.09.2017 service has already taken by dasti.

(2.) Mr. Saurabh Kalia has put in appearance for the Respondent / Corporate Debtor and seeks some time to file reply to the petitioner. Ten days time is granted to file reply with an advance copy to the Learned Counsel for the Petitioner.

(3.) Petitioner is to file its rejoinder within a period of five days thereafter. Post the matter on 17th October 2017.