M. M. Kumar, Member - (1.) Learned counsel for the respondent states that a copy of the petition as well as the additional documents have been served on him.
(2.) He requests and is granted time to file reply on or before 13.05.2017 with a copy in advance to the learned counsel for the petitioner.
(3.) Learned counsel for the respondent shall place on record the latest financial statement particularly with regard to entries pertaining to the petitioner. List for arguments on 17.05.2017.;