M.M. Kumar, member - (1.) Learned counsel for the petitioner undertakes to serve a copy of each of the paper book filed before this Tribunal to the counsel for the respondent today itself.
(2.) Learned counsel for the respondent seeks and is granted three days' time to address arguments and for filing reply affidavit within that period with a copy in advance to the other side. List on 17.05.2017.;