- (1.) Ld. Counsel for the parties are present It is represented by the Id. counsel for the respondent that the reply as directed vide order dated 5.09.2017 has been filed. Ld. counsel for the petitioner represents that e-mail copy of the reply had been received only yesterday and that he wants time to file a Re-joinder. For the purpose to filing Re-joinder and for arguments post this CP on 11th October 2017.;