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Judgment
2 paragraphs · 90 wordsIt has been reported by the Registry, TDAST that the Evidence Affidavit has not been filed by Respondents No.1, 2, 11, 14 & 23 whereas Respondents No.1 to 12 and No.14 to 23 were deleted earlier. The Registry is to be careful henceforth.
The Evidence Affidavits have been filed on behalf of Respondent No.25 and, as prayed on the last occasion, the reply filed by Respondents No.13 & 24 is to be treated as their " Evidence Affidavits." List the matter before the Hon'ble Bench for hearing in due course.