- (1.) An unnumbered application has been handed over to the Bench Officer and a copy thereof has also been furnished to the learned Counsel for the respondent. The Office is directed to register the same by assigning appropriate number. Copies of the paper book and all other relevant papers shall be furnished to the learned Counsel for the non-applicant/respondent during the course of the day. Notice of the Application. Learned Counsel for the non-applicant/respondent requests for a week's time to file response. Let the response be filed within a week with a copy in advance to the learned Counsel for the applicant-petitioner.
(2.) List for arguments on 10th August, 2017.;