Manorama Kumari, Member - (1.) The Ld. Lawyer on behalf of the petitioner as well as on behalf of the Respondent(s) are present.
(2.) Order on IA No. 117/2017 is passed today, separately.
(3.) The matter is fixed for further argument from the side of the Respondent(s) but today again, the Respondent(s) is reluctant to proceed with the argument on the ground that he desired to prefer an appeal against the orders passed in IA 48/2017 and in IA 117/2017 to which the Ld. Lawyer appearing on behalf of the petitioner has vehemently opposed as the argument from the side of the petitioner was already concluded on 28-11-2016 and thereafter, the Respondent has also partly completed his part of argument, keeping the matter for further hearing.;