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Judgment
6 paragraphs · 133 wordsDespite the notice issued by this Tribunal and served upon the respondent, no reply has been filed till today by the respondent.
Counsel appearing for the respondent is seeking time to file a fresh Vakalatnama and the reply in the Broadcasting Petition. Time, as prayed for, is granted.
Vakalatnama shall be filed within one week. The same shall be accepted by the Registry of this Tribunal.
The respondent is permitted to file reply upon deposition of cost at Rs.10,000/-. This cost shall be deposited within a period of four weeks from today by the way of Bank Draft in name of “TDSAT Employees Welfare society". The reply shall be accepted only upon deposition of cost.
The reply shall be filed on or before next date of hearing.
This matter is adjourned to 25.07.2023.