Ch Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present.
(2.) Counsel for the Applicant has submitted one affidavit which is in support of the notice sent on 03.12.2017 to R3 and the same has been delivered as reflects from the track delivery report. The affidavit is placed on record.
(3.) In spite of the service on R3, there is no representation.;