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Judgment
8 paragraphs · 124 wordsHeard learned counsel for the petitioner and learned counsel for respondent nos. 1 and 2. On behalf of respondents, Mr. Himanshu Dhawan prays
for special indulgence and to extend the time for filing the reply by two more days. Considering the difficulties expressed on behalf of respondents, the
prayer is allowed.
If the replies are filed by 5.3.2021, the same shall be accepted and if there is any further delay, each reply shall be accepted with a cost of Rs. 5000/-
 payable to TDSAT Employees Welfare Society till a further period of one week. As prayed, four weeks' time is granted to the petitioner for
rejoinder.
Interim order to continue till the next date.
Post the matter under the same head on 14.4.2021.