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Judgment
4 paragraphs · 110 wordsCounsel appearing for the respondent is seeking further time to file Vakalatnama and the reply. One week’s time is granted to the respondent to file Vakalatnama.
Time to file reply is also granted subject to the payment of cost Rs. 10,000/-. This amount shall be deposited by the respondent by way of Demand Draft in the name of “TDSAT Employees Welfare Society” within a period of 2 weeks from today.
The reply is permitted to be filed thereafter on or before next date of hearing. The Registry is directed to accept the reply only upon deposition of the cost.
This matter is, therefore, adjourned to 16.8.2023.