- (1.) Ld. Counsel for the petitioners is present. No one is present from the respondents' side.
(2.) C.A. No. 1443/2015 has been filed by the respondents wherein relief has been sought to decide the maintainability issue as a preliminary issue. No one is present to press this application. However, maintainability issue will be decided along with the C.P.
(3.) Both the parties are directed to file written submissions within 3 weeks from today with a copy in advance to the opposite parties.;