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Judgment
3 paragraphs · 101 wordsHeard over Miscellaneous Application No. 102 of 2023 moved under Order 9 Rule 7 of CPC. The ground of absence given in application appears to be sufficient. Hence, order to proceed ex-parte is to be recalled, on a cost of Rs. 2000/- (Rupees Two Thousand only). Application is allowed on a cost of Rs. 2000/- to be deposited in the TDSAT Employees Welfare Society within four weeks.
Date 02.08.2023 is already fixed. The same date shall be for final arguments.
However, written submissions, if any, by both side, after exchange in between, may be filed within four weeks’.