Ch. Mohd Sharief Tariq, Member - (1.) Counsel for the Applicant present. Counsel for the IRP also present. Copy of the Application along with the documents produced has been given to the Counsel representing the IRP in open Court by the Counsel for the Applicant.
(2.) Counsel for the Respondent is directed to file reply by giving copy to the other side before next date of hearing.
(3.) Applicant is also directed to send private notice to R3 and file proof of service. Put up on 11.12.2017 at 10.30 A.M.;