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Judgment
5 paragraphs · 119 wordsNo one appears for petitioner. Mr. Shubham Jain, Advocate appears for respondent and states that his reply has since been filed alongwith cost, as
was imposed by Hon’ble Tribunal.   It is informed that rejoinder has not yet been filed by petitioner.   By way of final indulgence, four
weeks further time is given to petitioner to file rejoinder, failing which Registry shall accept it after payment of token cost of Rs. 2000/- in favour of
“TDSAT Employees Welfare Societyâ€.   List on 7th April, 2021 for framing of issues.    Â
At later stage, Ms. Dilsheen Kaur, Advocate for petitioner appears and she has been apprised of the orders passed in this matter.