1. Mr. Ravi S.S.Chauhan, Learned Counsel for Petitioner states that he has filed his evidence affidavit, however, the Deponent has since left the
Petitioner Company. He, therefore, prays for substitution of witness. He seeks two weeks time to file the application as well as evidence of the
substituted witness. Learned Counsel may do so as per the TDSAT Procedures, 2005.
2. List the matter before this Court for Directions on 5th December, 2023. The Registry of this Court shall list the application on a convenient date as
may be filed by the Petitioner for appropriate orders of the Hon'ble Tribunal.
