SH BIRENDER KUMAR Vs. ADEL LANDMARKS LTD

JUDGEMENT

(1.) Ld. Counsel for Petitioner is present and represents that in compliance with the directions made by this Tribunal on 02.08.2017, an affidavit has been filed in relation to compliances under Section 9(3) (b) of Insolvency and Bankruptcy Code, 2016. On service of notice, Respondent has made his appearance through Shri Vijay Singh, Advocate who seeks some time to file his reply to the above Petition. A week's time is granted for the said purpose. An advance copy of reply be made available to the Counsel for the Petitioner who will file rejoinder, if any, within a period of 3 days thereafter.Post the matter on 05.09.2017.