AJAY KUMAR GUPTA Vs. IREO FIVERIVER PVT LTD

JUDGEMENT

(1.) Learned Counsel for the petitioner is present. Upon notice to the Corporate Debtor it is represented by Mr. Krishan Kumar Singh, Practising Company Secretary and the Learned Authorised Representative for the Corporate Debtor seeks some time for filing reply to the Company Petition.

(2.) For the said purpose ten days' time is granted. The Learned Authorised Representative for Corporate Debtor to serve an advance copy of the reply to the Learned Counsel for the petitioner.

(3.) The petitioner to file rejoinder, if any, within seven days thereafter. Post the matter on 7th November 2017.