M. M. Kumar, Member - (1.) Learned counsel for the respondent states that reply to the demand notice was sent on 29.04.2017 and the same could not be placed with the petition as the petition was filed on that very date.
(2.) Let a short affidavit in the form of reply along with the reply to demand notice be filed with a copy in advance to the learned counsel for the petitioner on or before 13.05.2017. List for arguments on 15.05.2017.;