ACQUISORY CONSULTING LLP Vs. BCC INFRAS (P) LIMITED

JUDGEMENT

(1.) Learned Counsel for the parties are present.

(2.) It has been brought to the notice that the reply was required to be filed by virtue of directions dated 30.8.2017 passed by this Tribunal the Corporate Debtor as to show cause as to why this petition should not be admitted under the Insolvency & Bankruptcy Code, 2016. However, Ld.

(3.) Counsel appearing for the respondent states that reply will be filed during the course of the day and handover a copy of the fy-same also to the Ld. Counsel for the petitioner.