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Judgment
1 paragraphs · 135 wordsIt was submitted on behalf of the Respondents that they have served a copy of the evidence affidavits on the other side and shall be filing it with the Registry of this Court during the course of the day. In case the evidence affidavits are filed during the course of the day, the Registry is directed to receive the same without the cost imposed earlier failing which, the same shall be accepted by the Registry subject to the cost of Rs.5000/- payable to the TDSAT Employees Welfare Society in each case respectively. In case the evidence affidavits are filed on behalf of the Respondents, the matter may be listed before the Hon'ble Bench under the head "For Hearing" in due course failing which, the matter be listed before this Court on 2nd June, 2023.
