- (1.) Mr. Sharma, learned Counsel for the respondent has already received a copy of the petition and requests for a week's time to file reply. Let the reply be filed within a week with a copy in advance to the Counsel for the petitioner. Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite.
(2.) List the matter on 25th October, 2017.;