- (1.) Learned Counsel for the parties are present and it is represented that new application by New Okhla Industrial Development Authority (NOIDA) seeking to intervene in the proceedings has been filed under I. A. No. 217/2017.
(2.) The petitioners are directed to file a formal reply in relation to the maintainability of the intervention application as filed by Noida Authority within a period of three dayjfrom today with an advance copy being provided to the counsel for proposed intervenor. ' - Post the matter on 31st July 2017.;