1. Case taken up. Learned Counsel for Petitioner as well as Respondent No. 1 and Respondent No. 2, in this bunch of cases, except Item No. 35, are connected.
2. One week's time is being further requested, for filing Demand Draft of the cost imposed and reply of Respondent No. 1. Let reply after complying the order of cost, be filed within three weeks. Learned Counsel for Respondent No. 2, is also connected. He will also file his reply within three weeks.
3. Replication cum rejoinder, if any, may be filed within two weeks thereafter. Respondent No. 1, in Item No. 35, is being said to be, of information of him, being no more. Petitioner to get it verified, and take appropriate steps with regard to substitution, if any.
4. List the matter on 21.05.2024 “for further hearing”.
