Shitla Prasad Srivastava, J. - (1.) Heard learned counsel for the petitioner and Sri. S. K. Misra, learned counsel for the respondents.
(2.) Learned counsel for the petitioner prayed for grant of some time to file rejoinder-affidavit. He has submitted that his client is in Jail, therefore, rejoinder-affidavit could not be filed and some time may be granted for filing the same.
(3.) Order-sheet dated 8.2.1997 is clear to this effect that the matter was treated to be old one and it was ordered to be taken up for hearing even in 1997, therefore, the prayer made by learned counsel for the petitioner for -time to file rejoinder-affidavit cannot be allowed. Learned counsel for the parties are agreed for argument on merit.;