Reliance Communication Ltd. And Another v. Union Of India .

1. Despite direction of this Court dated 08.01.2019, reply has not been filed on behalf of the respondent, Union of India.

2. Ms. Palak Verma, Advocate appearing on behalf of the respondent again prays for six weeks more time for filing the reply.

3. Plea has strongly been opposed, however, in the interest of justice, one more but last opportunity is granted to the respondent to file its reply. Reply on behalf of the respondent must, therefore, be filed till 06.03.2019.

4. Rejoinder would also be filed within three weeks thereafter, i.e. upto 28.03.2019.

5. Fix 01.04.2019 for further direction.