Bala Krishna Narayana, J. - (1.) HEARD Learned Counsel for the applicant and perused the impugned order. 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.
(2.) ISSUE notice to opposite party nos. 2 to 4, who may also file counter affidavit within the same period. Rejoinder affidavit, if any, may be filed within two weeks thereafter.
(3.) LIST after eight weeks before the appropriate Court.;