- (1.) Learned Counsel for the parties are present. Ld. Counsel for the respondent seeks some time to file the reply. A week's time is granted for the said purpose with a copy in advance to be served to the Ld. Counsel for the petitioner. Rejoinder, if any, may be filed by the petitioner within a period of 3 days thereafter. Post the matter on 18.8.2017.;