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 · 92 wordsLearned Counsel for Respondent states that Rejoinder Affidavit has not yet been filed by Petitioner despite multiple Opportunities. He further states that the said affidavit is awaited from Petitioner since September, 2023.
By way of last indulgence, two weeks further time is given to Petitioner to file Rejoinder Affidavit failing which Registry shall accept it after payment of cost of Rs. 5000/- in favour of the TDSAT Employees Welfare Society.
List for Issues on 28.05.2024.
Later, Mr. Himanshu Dhawan, Advocate for Petitioner appears and he has been apprised of the order passed.