- (1.) Learned counsel for the respondent has requested for supply of a copy of the petition.
(2.) Learned counsel for the petitioner undertakes to supply a copy of the paper book, complete in all respects, by tomorrow. Reply, if any, be filed within 10 days with a copy in advance to the Counsel for the petitioner,
(3.) Rejoinder, if any, be filed within 5 days thereafter with a copy in advance to the Counsel opposite.;