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Judgment
4 paragraphs · 126 wordsAt last, after issuance of the Bailable Warrant upon respondent in sum of Rs. 2 lakhs, now the respondent is appearing through a learned counsel who is seeking time to file Vakalatnama and Reply.
One week's time is granted to file Vakalatnama by the counsel for the respondent. Time to file reply is also granted to the respondent, subject to payment of cost of Rs. 10,000/- by way of Demand Draft in favour of “TDSAT Employees Welfare Society” within a period of four weeks from today.
The Reply shall be accepted by Registry only upon deposition of cost. The reply is permitted to be filed by the respondent on or before next date of hearing.
This matter is, therefore, adjourned to 06.11.2023.