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Judgment
2 paragraphs · 115 wordsMr. Nasir Husain, Advocate for Petitioner seeks further time till tomorrow to file his evidence affidavit. On last occasion, time was given to Petitioner to file evidence affidavit stating clearly that in case the affidavit is not filed, the right of Petitioner to lead evidence in this matter would be closed. Let evidence affidavit be filed by Petitioner by tomorrow failing which, the Registry of this Court shall accept it after payment of cost of Rs.5000/- in favour of TDSAT Employees Welfare Society.
Mr. Mukul Sharma, Advocate for Respondent No.1 seeks four weeks time to file his evidence on affidavit. He may do so. List the matter for Directions on 18th January, 2024.
