- (1.) Learned counsel for the respondent states that a reply shall be filed during the course of the day with a copy in advance to the learned counsel for the petitioner. Rejoinder, if any, be filed within a week thereafter with a copy in advance to the learned counsel for the respondent.
(2.) It is jttmde clear that filing of the reply and rejoinder shall not be a bar for negotiable settlement.
(3.) List for further consideration on 18.01.2018.;