AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 216 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 1 in respect of M.A. No. 404 of 2021. Right of reply of respondent
no. 1 stood claosed on account of peremptory order passed on 13.4.2021 granting four weeks' time for reply by way of last opportunity. It appears
that on account of Covid and other difficulties expressed in the application the reply could be filed on 12.10.2021 alongwith the present M.A seeking
modification of the order passed on 13.4.2021.
Considering the present stage of the proceeding and in the interest of justice, the prayer is allowed subject to payment of cost of Rs. 5000/- to the
TDSAT Employees Welfare Society. If the receipt showing deposit of the fine is filed within one week, the reply shall be taken on record and the
M.A No. 404 of 2021 shall stand allowed.
Heard parties in resepct of M.A. No. 444 of 2021 filed by respondent no. 2 seeking deletion from the array of respondents. Petitioner prays for and
is granted four weeks' time for filing a reply. If reply is filed, rejoinder may be filed within two weeks thereafter.
Post the matter under the same head for consideration of the M.A No. 444 of 2021 on the basis of materials available on record on 23.2.2022.