- (1.) The respondent filed reply in the Registry only on 10.01.2018 though it was directed to be filed within a week vide order dated 21.12.2017.
(2.) However, copy of the same has been supplied to the learned counsel for the petitioner. The matter is adjourned to 17.01.2018 for arguments.
(3.) Learned counsel for the petitioner seeks to file some additional documents. Let the same be filed along with affidavit at least a day before the date fixed with copy advance to the counsel opposite.;