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Judgment
3 paragraphs · 100 wordsIt was submitted on behalf of the Respondents that they have already served a copy of the evidence affidavits on the other side and a hard copy of the same shall be filed with the Registry of this Court during the course of the day. The time as prayed is allowed.
The Registry is further directed to receive the evidence affidavits if not filed today subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society.
In case the evidences are filed, the matter may be listed before the Hon'ble Bench under the head "For Hearing" in due course.