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Judgment
5 paragraphs · 143 wordsCounsel appearing for respondent no. 1 is seeking time. Nobody appears on behalf of respondent no. 2.
Counsel appearing for the petitioner has objected the grant of time and it is submitted that time and again respondent no. 1 is seeking time. Before the Court of Registrar also nobody was appearing on behalf of respondent no. 1 and hence, this matter is sent to the Court.
We, therefore, grant the time to respondent no. 1 upon payment of cost of Rs. 5,000/- by way of Demand Draft payable to TDSAT Employees Welfare Society. The amount will be deposited by way of Demand Draft in favour of TDSAT Employees Welfare Society within a period of three weeks from today.
The Registry shall accept the evidence only upon deposition of the aforesaid cost of Rs. 5,000/- by respondent.
This matter is, therefore, adjourned to 18.1.2023.