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Judgment
5 paragraphs · 129 wordsDespite our order dated 14.10.2022 neither Vakalatnam nor any reply has been filed by the respondent. Counsel for the respondent is seeking time to file Vakalatnama during the course of the day which will be accepted by the Registry.
So far as filing of the reply of Broadcasting Petition is concerned, the same is permitted upon the payment of cost at Rs. 10,000/-. The respondent shall make the payment of cost of Rs. 10,000/- by way of Demand Draft payable to “TDSAT Employees Welfare Society”, within a period of four weeks from today.
The Registry shall accept the reply only upon deposition of the aforesaid cost.
The reply shall be filed on or before the next date of hearing upon payment of cost.
This matter is adjourned to 4.7.2023.