- (1.) A copy of the petition has already been served on the respondent.
(2.) Learned Counsel for the respondent states that 10 days' time for filing reply be granted. Let reply be filed within 10 days with a copy in advance to the Counsel for the petitioner.
(3.) List the matter on 19th December, 2017 alongwith (IB) -405 (PBJ/2017, (IBJ-460 (PBJ/2017, (IB) -430 (PBJ/2017 & (IB) -449 (PB) /2017.;