Jinan K. R., Member - (1.) Ld. Counsel for the petitioner and the respondents is present.
(2.) Ld. Counsel appearing on behalf of the petitioner sought leave to file rejoinder to the reply in I.A. No. 36/2017, copy of the application has been served on the respondents.
(3.) Ld. Counsel appearing on behalf of the respondents submits that she has no objection to the amendment application for amending the Cause Title as set out in paragraph 2 at page 5A .;