K. Anantha Padmanabha Swamy, Member - (1.) The matter has been taken up for hearing on 11.12.2017 and during the hearing the Learned Counsel for the Respondent has submitted some documents which was opposed by the learned Counsel for the petitioner. Subsequently the petitioner has filed a memo for which the Respondent has also filed a counter memo. The petitioner contended that the pleadings are completed and at this stage the Respondent has filed these documents without obtaining the leave of the Tribunal, whereas the Respondent contended inter-alia that the documents are related to the documents earlier submitted by the petitioner and are clarificatory in nature.
(2.) We heard the contentions of both the parties. The said documents filed by the Respondent are taken on record, however, with the objections of the petitioner. The Respondent will serve copies of the documents to the Petitioner. However, if fresh grounds are alleged, the petitioner can rebut the same with a written submission. The matter is posted for hearing on 09.01.2018.;