- (1.) Notice of the petition for 30th November, 2017. A copy of the petition has already been served as per the statement made by the Counsel for the petitioner.
(2.) Let another copy with the present notice be also served. Process dasti. Reply, if any, be filed within two weeks from the date of service with a copy in advance to the Counsel for the petitioner.
(3.) Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite. List the matter on 30th November, 2017.;