- (1.) Notice of the petition for 7th February, 2018. Learned Counsel for the respondent accepts notice. A copy of the petition has already been furnished while sending advance notice by the petitioner.
(2.) Reply may be filed within two weeks with a copy in advance to the Counsel for the petitioner. Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite. List for arguments on 7th February, 2018.;