M.M. Kumar, Member - (1.) Learned Counsel for the respondent seeks and is granted two weeks' time to file reply or raise any objections to the scheme dated 21.03.2013. Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite.
(2.) In the last interlocutory order, instead of Union of India, Union Bank of India has been typed, which is a typographical mistake.
(3.) The aforesaid expression shall be construed as Union of India.;