- (1.) Learned counsel for the respondent states that he has been instructed to appear and shall file his power of attorney in the registry today itself.
(2.) Reply be filed within ten days with a copy in advance to the learned counsel for the petitioner. Rejoinder, if any, be filed within five days thereafter with a copy in advance to the learned counsel for the respondent.
(3.) List for further consideration on 16.01.2018.;