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Judgment
2 paragraphs · 104 wordsMr. Aksveer Singh, counsel appears and submits that he is appearing on behalf of respondent no. 1 and seeks time to file Vakalatnama, to get instructions and to file reply. Time, as prayed for, is granted. This time to file reply is on a condition that respondent no. 1 shall deposit Rs. 10,000/- in favour of TDSAT Employees Welfare Society. The amount will be deposited by Demand Draft in the name of TDSAT Employees Welfare Society within one week from today. On this condition reply shall accepted by this Tribunal on or before the next date of hearing.
The matter is adjourned to 20.9.2022.