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Judgment
4 paragraphs · 122 wordsCounsel appearing for the respondent is seeking time to file reply. Extension of the time is opposed by the counsel for the petitioner.
Having heard the counsel for the petitioner and looking to the facts and circumstances of the case, we hereby extend the time to file reply by the respondent, subject to payment of cost of Rs.10,000/-. this cost shall be deposited by the respondent by the way of Demand Draft in favour of “TDSAT Employees Welfare Society” within a period of four weeks from today.
The Registry shall accept the reply only upon deposition of the cost. Time to file reply is extended till the next date of hearing.
The matter is, therefore, adjourned to 01.11.2023.