K.R. Panda v. Defence

Heard Ld. Counsel for both the parties. Admit. Issue notice. Four weeks time is allowed to file reply. Two weeks time thereafter to file rejoinder.

List this matter on 15.05.2018.

Pendency of the O.A. is not a bar on considering the representation dated 12.04.2017 (Annexure-A/7) of the applicant pending with the Respondents.