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 · 121 wordsCounsel for the respondent is seeking time to file reply.
Looking to the nature of the matter and also looking to the fact that the respondent is not filing reply since last several months, we, therefore, impose a cost of Rs. 10,000/- to be deposited with the Registrar of this Tribunal by way of a Demand Draft. The adjournment is granted on a condition that the respondent will deposit Rs. 10,000/- as a costs in the name of Telecom Lawyers Association within a period of one week from today.
Time to file reply is granted. The reply shall be filed within a period of two weeks from today upon deposition of the aforesaid amount.
The matter is, therefore, adjourned to 12.9.2022.