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Judgment
4 paragraphs · 126 wordsAt last, after issuance of the notice upon the respondent, now, the counsel Mr. Avinash Pandey, is appearing for respondent and 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 granted to the respondent, subject to payment of cost of Rs.5,000/-. This cost shall be deposited by the respondent by way of Demand Draft in favour of “TDSAT Employees Welfare Society” within a period of four weeks from today.
The Registry shall accept the reply only upon deposition of the cost. Time to file reply is granted till the next date of hearing.
The matter is, therefore, adjourned to 10.10.2023.