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Judgment
4 paragraphs · 180 wordsAt last, after the issuance of notice through the concerned Police Station, now the respondent is appearing through counsel Mr. Ankur Singh who is seeking time to file Vakalatnama, to get instructions and to file reply.
Two weeks’ time is granted to file Vakalatnama on behalf of the respondent.
Time to file reply is also granted to respondent subject to the payment of cost at Rs.10,000/- by the respondent to the petitioner. This cost will be paid by way of Demand Draft or by National Electronic Fund Transfer (NEFT). This payment of cost shall be paid by the respondent within period of four weeks from today to the petitioner and the petitioner will issue the receipt of the payment of cost which will be shown by the respondent to the Registry of this Tribunal so that on or before next date of hearing the reply which is permitted to be filed by the respondent will be accepted by the Registry upon presentation of the receipt of cost by the petitioner.
The matter is, therefore, adjourned to 4.1.2024.