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Judgment
5 paragraphs · 113 wordsLd. Counsel for R-2 states that they have filed their evidence affidavit.  It was pointed out by the Ld. Counsel for the petitioner that they have not
received any copy.   Ld. Counsel for R-2 is directed to serve a copy on the other side.  Mr. Nittin Bhatia, appearing for R-1, seeks further
time of two days for filing evidence affidavit.  Time is granted, as prayed for. Ld. Counsel for R-1 must file evidence affidavit within two days
failing which it shall be accepted by the Registry subject to cost of Rs. 5000/- payable in favour of “TDSAT Employees Welfare Societyâ€. Â
List on 20th April, 2021 for directions.