The Additional Solicitor General files reply on behalf of the Central Government today. The Competition Commission of India, who is a party and was directed to take Notice also, seeks some time to file the reply. The reply should be filed by the CCI within two weeks from today with a prior copy to all the concerned parties. One weeks' time thereafter is granted for the rejoinders, if any.
The matter shall be heard on 10 October, 2012.
The Interim Order passed on 23 August, 2012 shall continue upto 10 October, 2012.