1. Ld. counsel appearing on behalf of the petitioner, Union of India submits that pursuant to this Court's order dated 7.1.2019, rejoinder has been filed.
2. Ld. counsel for the parties have jointly submitted that in the absence of candid denial of the averments made in the petition no serious dispute remains left for adjudication. In their view thus issues need not be framed and the parties may be directed to file their respective evidence.
3. In view of the above, Ld. counsel for the parties are directed to file their evidence within four weeks.
4. Let parties evidence be filed till 07.03.2019.
5. Fix 11.03.2019 for further direction.
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