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Judgment
3 paragraphs · 102 wordsNobody appears on behalf of the Petitioner even today despite repeated calls.
One more opportunity by way of four weeks is granted to the Petitioner to file their evidence affidavits failing which, the evidence affidavits on behalf of the Petitioner shall be accepted by the Registry of this Court subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society. Let the matter be listed for "Directions" on 11th July, 2023.
Since nobody appears on behalf of the Petitioner, let a copy of this Order be sent to the Petitioner as well as their learned counsel through e-mail.