CP No. (IB) 24.ALD/2017, CA No. 159/2017
Parties are represented by their respective counsels. Argument in respect of learned counsel/PCS at length are heard in CA No. 159/2017. The order is reserved. The parties are at liberty to file written submission by exchanging a copy thereof to each other within a week or further the case is also fixed for pending CA No. 174/2017 in respect of alleged attitude and approach of the RP for conducting the meeting of COC. Therefore, the RP is required to offer its comments on such application or to file counter. Hence, the time is granted.
The matter be listed on 26 October, 2017.