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Judgment
6 paragraphs · 121 words
Admit. No notice need be issued as learned counsel for the respondent- Union of India has already appeared .
Learned counsel appearing for the Union of India is aware of the last order passed on 17.12.2020 wherein it was indicated that further opportunity
for reply shall be granted only on appropriate cost. Still a prayer has been made for grant of further time for filing reply. As prayed, two weeks'
time is granted but by way of last opportunity and on a token cost of Rs. 5000/- to be paid before the next date in favour of TDSAT Employees
Welfare Society. Rejoinder, if required, may be filed within two weeks thereafter.
Post the matter under the head ""For Directions"" on 25.2.2021.