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Judgment
4 paragraphs · 134 wordsThis application has been preferred by respondent for modification of the order passed by this Tribunal on 15.2.2022 whereby this Tribunal had closed the right to file the reply by the respondent.
Looking to the facts and circumstances of the case, we hereby modify our order dated 15.2.2022 and we hereby permit the respondent in BP No. 37 of 2021 to file their reply with cost of Rs. 1000/- to be deposited by the respondent within a period of one week in favour of TDSAT Employees Welfare Society. Reply will be accepted by the Registry of this Tribunal during the course of the day. M.A is allowed and disposed of.
Petitioner is permitted to file rejoinder affidavit on or before the next date of hearing.
List the matter under the same head on 13.7.2022.