- (1.) C.A. No. 183(PB) /2017 Mr. K. Datta, learned Counsel for the petitioner has stated that a copy of the application has already been furnished to the respondents. Respondent no. 1 is represented by Mr. Milind Garg and Mr. Rahul Sanapati, Advocate.
(2.) The other respondents are represented by Ms. Azra Rehman, Advocate. They seek time to file their reply to the application.
(3.) Let the needful be done within a period of one week with a copy in advance to the Counsel for the applicant. List for arguments on 7th July, 2017. C.A. No. 186(PB) /2017 On the repeated queries made by the Court, learned Counsel for the Applicant has not been able to apprise us the provision under which the present application is maintainable.;