Tarun Chatterjee, J. - (1.) Affidavit-in-opposition is to be filed within 3 weeks from date and affidavit-in-reply, if any, is to be filed within 2 weeks thereafter.
(2.) Let this writ application be listed for hearing 6 weeks hence.
(3.) Since I am not prima facie satisfied that any interim order should be granted at this stage, I refuse the prayer for interim order. Reasons are as follows:;