M.M. Kumar, President - (1.) Learned counsel for the respondent states that a copy of the reply has been handed over to the learned counsel for the petitioner in the Court today and the same shall also be filed in the registry today itself.
(2.) Rejoinder, if any, be filed within five days with a copy in advance to the learned counsel for the respondent.
(3.) List for arguments on 31.01.2018.;