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Judgment
5 paragraphs · 111 wordsWe have heard the counsel for the for the petitioner in all the aforesaid Broadcasting Petitions.
Counsel appearing for the respondent no.1 is seeking time to file reply.
Time to file reply is granted with cost of Rs.2500/- for each of the aforesaid Broadcasting Petitions. Cost shall be deposited separately by way of Bank Draft in each of the matters, within four weeks from today.
The Bank Draft shall be in name of “TDSAT Employees Welfare Society”. Only after depositing of this cost, the reply shall be accepted by Registry of this Tribunal which shall be filed on or before next date of hearing.
The matters are, therefore, adjourned to 17.7.2023.