- (1.) MR. Kar submits that the statements and averments made in the petition are not sufficient to assist this Court. He wants to file a supplementary affidavit. Leave is granted to do so. Let supplementary affidavit be filed within 10 days from date. In default he will be debarred from filing of any such affidavit. If supplementary affidavit is filed then composite affidavit in opposition is to be filed within two weeks thereafter. Affidavit in reply may be filed within one week after the Christmas vacation. Matter to appear two weeks after the Christmas vacation. All parties shall act on a xerox signed copy of this order on usual undertakings.;