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Judgment
4 paragraphs · 152 wordsAt last, when we issued notice through concerned Police Station upon respondent, now the respondent has appeared before this Tribunal through the learned counsel, who is seeking time to file vakalatnama.
Time, as prayed for, granted.
Vakalatnama, as submitted by the counsel for the respondent, shall be filed during course of the day.
Reply shall also be accepted by Registry only after pay of cost by the respondent at Rs. 10,000/-. The cost shall be deposited either in cash or by Bank Draft in the name of “TDSAT Employees Welfare Society” within a period of 2 weeks from today. The cost shall be deposited within a period of 2 weeks as submitted by the counsel for the respondent which is permitted and the reply shall be accepted only upon payment of the cost. This is, therefore, adjourned to 9.5.2023. The reply shall be filed on or before the next date of hearing.