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Judgment
6 paragraphs · 140 wordsAt last, now, after service of notice in this matter upon the respondent and lastly when the Bailable Warrant has been issued and served upon the Directors of the respondent, now they are appearing through the counsel who is seeking time to file Vakalatnama, to get instructions and to file reply.
Vakalatnama shall be filed during the course of the day and the reply is permitted to be filed upon the deposition of cost of Rs. 25,000/-.
This cost will be deposited by way of by way of Demand Draft payable to “TDSAT Employees Welfare Society” within a period of four weeks from today.
The Registry shall accept the reply only upon deposition of the aforesaid cost.
The reply shall be filed on or before the next date of hearing upon payment of cost.
This matter is adjourned to 4.7.2023.