Bharti Airtel Ltd. And Anr. v. Union Of India .

1. Admit.

2. No notice need be issued as respondent has already appeared through its counsel.

3. As prayed on behalf of respondent, two weeks' further time is granted for filing reply. Rejoinder, if any, be filed within three weeks thereafter.

4. Post the matter under the head “for directions” on 24.1.2018.