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Judgment
4 paragraphs · 123 wordsMr. Govind Bhardwaj S/o Mr. Jagmohan Bhardwaj is present and submits that he is the partner of the respondent and seeks time to file reply.
Time to file reply is granted to the respondent subject to the payment of cost of Rs.10,000. This amount shall be deposited by the respondent by way of Demand Draft in the name of “TDSAT Employees Welfare Society” within a period of 4 weeks from today. A copy of the reply be supplied to the counsel for the petitioner by the respondent.
The Registry is directed to accept the reply only upon deposition of the cost. The reply shall be filed on or before next date of hearing.
This matter is adjourned to 06.07.2023.