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Judgment
Heard learned counsel for the petitioner and learned counsel for respondent no. 1 as well as learned counsel for respondent no. 2.
Initially on 17.3.2021, four week's time was granted for filing reply by respondent no. 1. Ultimately by the last order dated 16.8.2021, two weeks' further time was granted, but by way of last opportunity. Mr. R Krishnamoorthy, learned counsel for respondent no. 1 submits that a copy of the reply has been sent to the Desk Officer of this Tribunal yesterday. He prays that the said reply be taken on record although it is beyond time and submits that hard copy of the reply is also ready and shall be filed by tomorrow. The prayer is allowed but with token cost of Rs. 5000/- which, if deposited with the Tribunal, should go to TDSAT Employees Welfare Society before the next date.
Learned counsel for the petitioner submits that there was again disruption of signals and large number of STBs attached with the petitioner have been diverted. He wants some time to bring the subsequent developments on record by filing an appropriate application and also wants to withdraw a Writ Petition pending before the High Court of Andhra Pradesh at Amravati filed on account of such subsequent developments when this Tribunal was not available for about two weeks. Petitioner may file also a rejoinder to the reply which has been served yesterday. It will be open for respondent no. 2 also to file suitable reply/rejoinder to the reply of respondent no.1, if so advised, by the next date.
Post the matter under the same head on 26.10.2021.