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
4 paragraphs · 99 wordsCounsel appearing for the respondent is seeking time to file reply.
Time, as prayed for, is granted, subject to payment of cost of Rs. 10,000/- by way of Demand Draft payable to TDSAT Employees Welfare Society. The amount will be deposited by way of Demand Draft in favour of TDSAT Employees Welfare Society within a period of four weeks from today.
The reply shall be filed on or before the next date of hearing. The Registry shall accept the reply only upon deposition of the aforesaid cost of Rs. 10,000/- by the respondent.
This matter is adjourned to 11.5.2023.