M.M. Kumar, Member - (1.) The rejoinder is taken on record by condoning the delay of two days. A copy of the rejoinder has also been handed over to the learned counsel for the respondent.
(2.) It has been pointed out that some pages of the rejoinder are illegible and Mr. Tiku, learned Senior Counsel states that Advocate-on-Record would supply all the legible papers as per the demand of learned counsel for the respondent today itself. List for arguments on 31.01.2018.;