Opgs Power Gujarat (P) Ltd. v. Rl Steels & Energy (P) Ltd. .

Learned Practicing Co. Secretary for the petitioner is present. Ld. Counsels for the Corporate Debtor is also present. It is represented by the Ld. Counsel for the Corporate Debtor that a copy of the reply along with annexure has been duly served only today (14.12.2017) and in the circumstances, some time is required to file rejoinder.

Taking into consideration the said representation, let rejoinder be filed within a period of one week. A copy in advance of the rejoinder to be made available to the Ld. Counsel for the Corporate Debtor and the parties will be ready for enquiry on 11.1.2018

List on 11.1.2018