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Judgment
3 paragraphs · 157 wordsBy the Order dated 18/08/2021 of this Court, two weeks time was granted to the Respondent for filing their Evidence Affidavit. However, it was submitted by the Respondent that because of her illness and other grounds, she could not file the Evidence Affidavit within the time prescribed. The Registry, TDSAT was directed to accept the Evidence Affidavit subsequent to the time frame allowed earlier subject to payment of cost of Rs.5000/-. The matter appears under the head "To be mentioned" with a prayer for waiver of the cost. Ms. Sushma Singh appeared before this Court on 03/09/2021 for filing her Evidence Affidavit with a prayer as stated above.
Heard the Learned Counsel appearing for the Petitioner who conceded the prayer of the Respondent. The Registry, TDSAT is directed to accept the Evidence Affidavit without the cost.
Ms. Sushma Singh, appearing for the Respondent, informed that they have already despatched a copy of the Evidence Affidavit through Post.