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Judgment
It was submitted on behalf of the Appellant that they have filed the Demand Draft towards interest which is taken on record. Mr. Shariqe Husain appearing for Respondent No.3 seeks further time for filing their reply. Three weeks time was granted on the last occasion subject to payment of cost of Rs.5000/- payable to the TDSAT Employees Welfare Society. Three weeks time is prayed and is allowed to Respondent No.3 subject to the cost imposed earlier. In case no reply is filed on behalf of the Respondent, the matter shall be listed before the Hon'ble Bench for passing appropriate orders regarding foreclosure of the right of Respondent No.3 to file the reply. List the matter on 14th December, 2021 for directions.