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Judgment
3 paragraphs · 119 wordsDespite the notice issued and served upon the respondents, the respondent no.1 is unable to file any reply. Today also counsel for the respondent no. 1 has submitted that their client is not approaching the counsel and hence the counsel for the respondent is seeking time.
Time, as prayed for, is granted to the respondent no. 1 to file reply with a cost of Rs. 10,000/- payable to ''TDSAT Employees Welfare Society''. This amount shall be deposited by way of Bank Draft within period of four weeks from today and thereafter only, the reply if tendered by the respondent, shall be accepted by the Registry on or before next date of hearing.
This matter is, therefore, adjourned to 10.12.2022.