- (1.) Learned counsel for the respondent states that in terms of the order dated 19.09.2017 affidavit of the respondent shall be filed by tomorrow as the signatory is not readily available as on today. Let the affidavit be filed tomorrow with a copy in advance to the learned counsel for the petitioner. Rejoinder, if any, be filed within three days thereafter with a copy in advance to the learned counsel for the respondent. Lisi for arguments on 17.10.2017.;