(1.) Vide order dated 13/04/2016, this Court issued Rule, making it returnable on 25/04/2016, however, upon a request of Ms. Megha Jani, learned advocate for the applicant, the returnable date was preponed to 18/04/2016. Further, so far as prayer para 10(D) of the present applications is concerned, the Court passed the following order in para 4.1 and 4.2 of the above order, which read as under:
(2.) Moreover, following further order was passed on 13/04/2016:
(3.) On 18/04/2016, Mr. C. B. Gupta, learned advocate, put in appearance on behalf of respondent No. 2 - original complainant .