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Judgment
1 paragraphs · 94 wordsTime was granted on the last occasion subject to payment of cost to Respondent No.1 for filing Evidence Affidavits. Again a prayer has been made for grant of one week's time for filing the Evidence Affidavits. The time is allowed as prayed for. The Registry, TDSAT is directed to receive the Evidence Affidavits, if filed within 10 days subject to payment of cost as imposed earlier failing which the matter be listed before the Hon'ble Bench thereafter for passing appropriate orders. List the matter thereafter before this Court for directions on 22nd October, 2021.