M. M. Kumar, Member - (1.) Amended Application is taken oh record. On behaS-feesfcnJdent No. 2 notice is accepted by the learned Counsel. A copy thereof, has already been furnished to him.
(2.) A copy of the amended Petition has also been furnished to Respondent No. 1, Reply, if any, be filed on or before 29"' May, 2017 with a copy in advance to the counsel for the petitioner.
(3.) List the matter for arguments on 30:h May, 2017.;