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Judgment
2 paragraphs · 140 wordsNobody appears on behalf of either of the parties even on repeated calls. Four weeks time was granted to the Respondents on the last occasion by way of last indulgence for filing their evidence affidavits. The Office report reveals that no evidence has been filed by the Respondents. Four weeks further time is granted to the Respondents to file their evidence affidavits, if any, failing which the Registry is directed to receive the same subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society. Let the matter be listed for directions on 27th February, 2023. Let a copy of this Order be sent to the parties as well as their learned counsels through e-mail for information and necessary action.
Later on, Ms. Shreya Singh appears on behalf of the Respondents and was apprised of the Order passed earlier.