- (1.) We have heard the learned Counsel for the petitioner. Learned Counsel for the respondent are present and they accept notices. A copy of the complete Paper Book has been furnished to them in the Court today.
(2.) Reply, if any, be filed within one week with a copy in advance to the Counsel for the petitioner. Rejoinder, if any, be filed within three days thereafter with a copy in advance to the Counsel opposite.
(3.) List the matter for arguments on 27th September, 2017.;