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Judgment
3 paragraphs · 115 wordsThis matter is at Evidence Stage. Mr. Nasir Husain, Advocate for Petitioner states that settlement talks are going on with the Opposite Side.
Mr. Abhay Dev Sharma, Advocate for R1 states that as per his instructions no settlement talks are going on with the Petitioner. Evidence Affidavit is awaited from Petitioner since August 2023. By way of final indulgence, two weeks further time is given to Petitioner to file Evidence Affidavit, if any, failing which Registry shall accept it after payment of cost of Rs. 5000 in favour of "TDSAT Employees Welfare Society". Respondent may file its Evidence Affidavit in four weeks time after filing of Evidence by the Petitioner.
List for Directions on 05.04.2024.