Summary of Opinion

Factual and Procedural Background

The proceedings record a short bench order on an appeal. Advocate Shri Pulkit Ray informed the Court that the mother of Advocate Shri Arnav Das, who is appearing for the Appellant, is not well and sought time. The Court noted this submission, granted one opportunity, and made directions permitting counsel for Respondent Nos. 1 and 3 and counsel for Respondent No. 2 to file short Affidavits in Reply with specified dates for filing a rejoinder. The matter was listed for hearing thereafter.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

Appellant's Arguments

• Advocate Shri Pulkit Ray submitted that the mother of Advocate Shri Arnav Das (who appears for the Appellant) is not well and sought an adjournment or time.

Respondents' Submissions

• Counsel for Respondent Nos. 1 and 3 and counsel for Respondent No. 2 requested permission to file short Affidavits in Reply to the Appeal.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The Court accepted counsel's submission concerning the appellant's representative's family illness and, "for reasons stated", granted one opportunity by way of adjournment. The Court also considered the respondents' request to file short Affidavits in Reply and permitted them to do so. The Court specified procedural timelines for filing the respondents' Affidavits in Reply and any rejoinder, and scheduled the appeal for a subsequent hearing date. The order records no further legal analysis or substantive reasoning beyond these procedural directions.

Holding and Implications

The Court granted one opportunity, permitted Respondents to file short Affidavits in Reply by 20 August, 2018, allowed any rejoinder to be filed by 27 August, 2018, and listed the appeal for hearing on 28 August, 2018.

Implications: The direct effects are limited to the procedural directions given—an adjournment/one opportunity for the Appellant, permission and deadlines for respondents' reply affidavits, a deadline for any rejoinder, and a scheduled hearing date. The opinion does not announce or establish any new legal precedent.