Counsel for the respondent submits that efforts were being made to settle this matter and for this reason reply was not filed earlier. He adds that settlement does not appear to be possible. Therefore, he request for time to file reply. Final opportunity is given to the respondent to file reply within four weeks. Rejoinder, if any, may be filed within two weeks thereafter. List for directions on 25.5.09
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(Arun Kumar)
Chairperson
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(J.S Sarma)
Member
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(G.D Gaiha)
Member