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Judgment
4 paragraphs · 91 wordsMs. Sakshi Chamoli appears for the petitioner and seeks further time of two days for filing rejoinder qua reply of R-1.  Time is allowed.Â
Registry shall accept the rejoinder, if filed after expiry of two days, subject to cost of Rs. 5000/- in favour of “TDSAT Employees Welfare
Societyâ€. Registry is also directed to list the Misc. Application of R-2 seeking deletion of its name from array of parties, before the
Hon’ble Bench at a convenient date.  List the matters before this court on 11th May, 2021 for directions.