IN RE Vs. SIDDHI INTERIORS PVT LTD

JUDGEMENT

(1.) Learned Counsel for the Respondent states that reply shall be filed today itself in the Registry. However, no explanation has been tendered for non-filing of reply by 11.09.2017 as the order was passed on 04.09.2017.

(2.) These are time bound proceedings and one last opportunity was granted on 04.09.2017. Even, the rejoinder was required to be filed by 15.09.2017 04.09.2017.

(3.) As a result, even the rejoinder has not been filed. Accordingly, we permit the respondent to file reply today itself. However, that shall be subject to payment of Rs. 10,000/- as cost, Rejoinder, if any be filed within the next four days with a copy in advance for the counsel for Respondent,