Bala Krishna Narayana, J. - (1.) HEARD learned counsel for the applicants and perused the impugned order.
(2.) NOTICE on behalf of opposite party no. 1 has been accepted by learned A.G.A. He prays for and is allowed six weeks' time to file counter affidavit. Issue notice to opposite party no. 2, who may also file counter affidavit within the same period.
(3.) REJOINDER affidavit, if any, may be filed within two weeks thereafter.;