K. Anantha Padmanabha Swamy, Member - (1.) Counsel for both the parties are present. Respondent Counsel filed revised schedule for payment; copy of which is given to the Counsel for the Petitioner.
(2.) Counsel for the Petitioner prayed for time to seek instructions from his client. At request, matter is adjourned. Put up on 05.01.2018 at 10.30 A.M.;