Prem Goyal Petitioner(S) v. Union Of India And Others (S).

1. It is reported by the Registry that reply to I.A. No. 7 of 2018 has been filed on behalf of respondents no. 2, 3, 4, 5, 6 and 7. However, the petitioner and respondents no. 1, 8, 9 and 18 have not filed their replies.

2. Petitioner seeks sometime to take necessary steps.

3. Learned counsel for the respondent no. 1 does not propose to file any reply. Mr. Robin Kr. Pradhan, Deputy General Manager, State Trading Corporation of Sikkim, seeks four weeks' time to file reply on behalf of the respondents no. 8 and 9.

4. Accordingly, four weeks time is granted to the respondents no. 8 and 9 and the petitioner, if so advised, to file reply to I.A. No. 7 of 2018. Thereafter, six weeks' time is granted to file rejoinder-affidavit to all the replies.

5. List on 30.08.2019.