R P Nagrath, Member - (1.) Learned counsel for the respondent seeks time to remove objections on the reply raised by the Registry. Let the needful be done at least two days before the next date.
(2.) Learned counsel for the petitioners seeks time to argue the matter as he has received copy of reply just two days back and he is to seek response from the petitioner.
(3.) The matter be listed on 07.12.2017 for arguments.;