JUDGEMENT
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(1.) Learned Counsel for the petitioner is present. It is represented by the Learned Counsel for the Petitioner a copy of the reply was received only today. In the circumstances, some more time will be required to file the rejoinder. Taking into consideration the said representation the matter is adjourned for filing the rejoinder.
(2.) Post the matter on 11th October 2017 for rejoinder and arguments.;
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