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Judgment
3 paragraphs · 129 wordsAt last, after the issuance of concerned Police Station, now the respondent is appearing through learned counsel who is seeking time to get instructions, to file Vakalatnama and to file reply. Eight weeks’ time is granted to file Vakalatnama.
Time to file reply is granted till the next date of hearing, subject to the payment of cost at Rs.10,000/-. This cost will be paid by way of Bank Draft or by National Electronic Fund Transfer (NEFT). This payment of cost shall be paid by the respondent within a period of eight weeks from today in favour of “TDSAT Employees Welfare Society”. The Registry shall accept the reply only upon deposition of the cost by the respondent.
List the matter under the heading “For Directions” on 9.9.2024.