Tata Communications Ltd vs Lance Fibernet Pvt Ltd

At last, after the issuance of Bailable Warrant upon the Directors  of the respondent, now the respondent is appearing through Mr. Nittin Bhatia. The Counsel appearing for the Directors of the respondent is seeking time to file Vakalatnama, to get instructions and to file reply.  Two weeks’ time is granted to the counsel for the respondent for filing reply.

Time to file reply is also granted to the respondent subject to  payment of cost at Rs.10,000/-.  This cost will be paid by way of Demand Draft. This payment of cost shall be paid by the respondent within period of four weeks from today in favour of “TDSAT Employees Welfare Society” and time to file reply is granted till the next date of hearing.  The Registry shall accept the reply only upon deposition of the cost by the respondent.  The reply shall be filed by the respondent on or before the next date of hearing.

The matter is, therefore, adjourned to 8.7.2024.

If the reply is not filed on or before the next date of hearing, we hereby direct the Directors of the respondent to remain personally present before this Tribunal at 11 a.m. on the next date of hearing.  If the reply is already filed, there is no need to remain present by the aforesaid Directors of the respondent.