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Judgment
5 paragraphs · 100 wordsCounsel appearing for the respondent is seeking time to file reply.
Counsel appearing for the petitioner has objected the adjournment because the matter is of the year 2020. Time to file reply is granted subject to payment of cost of Rs. 5,000/- by way of Demand Draft in favour of “TDSAT Employees Welfare Society” within a period of four weeks from today.
The Registry shall accept the reply on behalf of the respondent only upon deposition of the cost.
The reply is permitted to be filed on or before next date of hearing.
The matter is, therefore, adjourned to 03.08.2023.