JORD ENGINEERS INDIA LTD Vs. PUNJ LLOYD LTD

JUDGEMENT

(1.) Learned Counsel for the applicant-Operational Creditor has argued that the claim made is within the period of limitation as there is evidence on record showing that the liability was acknowledged vide email dated 22nd and 28th October, 2015(pg.no. 96).

(2.) It has further been argued that part payment was made on 27th July, 2016 which amounts to acknowledging the debt. A copy of the petition has already been supplied to the respondent.

(3.) A request has been made by the learned Counsel for the respondent for some time to file reply. Let reply be filed within two weeks with a copy in advance to the Counsel for the applicant. Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite.