- (1.) Learned counsel appearing for the respondents is unable to read the annexure annexed with the counter affidavit, filed on behalf of respondent no. 5. The said annexure is Annexure A to the counter affidavit, which are the executive directions dated 12 th November, 2001. Heavy reliance has been placed upon this annexure and upon page no. 97. Learned counsel for the respondents is reading, but, it is such an illegible and, hence, she is unable to read that is why, she is seeking time to supply the typed copy.
(2.) Time, as prayed for, is granted.
(3.) Typed copy will be supplied on or before the next date of hearing.;