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Judgment
It was submitted on behalf of the Appellant that they intend to file a Demand Draft for Rs.7990/- towards the interest which lapsed during the lockdown period and, thus, needs to be revalidated by sending it to the Appellant at Mumbai. As prayed for, six weeks time is granted to the Appellant to deposit the revalidated Demand Draft with the Registry, TDSAT failing which, the matter shall be listed before the Hon'ble Bench for passing appropriate orders.
Ms. Bhanu Priya Singh, appearing for Respondent No.3, seeks further time of three weeks for filing a reply. The prayer is allowed. On the last occasion, time was granted by way of last opportunity. The Registry is directed to receive the reply, if filed within three weeks from today, failing which the reply shall be received subject to payment of cost of Rs.5000/- payable to the TDSAT Employees Welfare Fund. List the matter on 22nd October, 2021 for directions.
Later on, Mr. Manish Shankar Srivastava appeared for Respondent No.2 and submitted that they have already filed their reply. The Learned Counsel was apprised of the Order passed earlier.