- (1.) Ca/61/2018 filed in CP/1/2015 by the 1st Respondent seeking relief for striking off the written submissions of the Petitioner from the record and not to take the written submissions into consideration for passing the order in the matter. It has further been prayed that without prejudice to the above and strictly in the alternative, if the Tribunal is pleased to take the Petitioner's written submissions into consideration, then the Respondents may be provided an opportunity of hearing to enable them to deal with the written submissions of the petitioner.
(2.) The gist of the Application is that the Respondents need an opportunity to rebut the written submissions including the citations filed by the Petitioner. Therefore, in the circumstances, it is deemed fit to grant the Respondents one last and final opportunity for filing their written submissions to rebut the written submissions filed by the Petitioner, failing which the right of filing the written submissions shall stand forfeited. In this connection, a detailed order is-already passed in the main petition. Accordingly, the CA/61/2018 stands disposed of.;