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Judgment
9 paragraphs · 183 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. On 22.12.2020, petitioner prayed for and was granted two week's
time for filing rejoinder in the main matter as well as in M.A. No. 159 of 2020. The time was extended on 11.1.2021 by three weeks on the
prayer of the petitioner, but still rejoinders have not been filed and today a prayer has been made for granting further time. By way of last
opportunity, ten days' further time is  granted to the petitioner for filing rejoinder in all the relevant matters, but on a cost of Rs. 5000/- to be paid
in favour of TDSAT Employees Welfare Society by the next date.Â
Post the matter under the same head on 22.2.2021.Â
Issue notice on M.A. No. 20 of 2021 through which respondent no. 1 has prayed for permission to file reply in the main petition on various grounds
urged in the application. Although the issue is a matter of procedure but if the petitioner wants to file any reply to the M.A., let that be done within
ten days.