K. Anantha Padmanabha Swamy, Member - (1.) Counsel representing both the parties are present. Counsel for the Respondent filed vakalat and prayed time to receive instructions in relation to the possibility of settling the matter in relation to the claim made by the Petitioner. Matter is posted for final arguments.
(2.) At request, time is enlarged. Put up on 10.01.2018 at 10.30 A.M.;