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Judgment
4 paragraphs · 125 wordsAt last, after issuance of the notice through Police Station and thereafter Bailable Warrant issued by this Tribunal in the sum of Rs. 50,000/-, now the respondent is appearing through the learned counsel who is seeking time to file Vakalatnama, to get instructions and to file reply. Two weeks’ time is granted to file Vakalatnama.
Time to file reply is also granted to the respondent, subject to payment ofcost of Rs. 10,000/- which will be deposited by the respondent by the way of Demand Draft in favour of “TDSAT Employees Welfare Society” within a period of Eight weeks from today.
The Registry is directed to accept the reply only upon deposition of the cost.
This matter is, therefore, adjourned to 11.09.2023.