Learned Counsel for Respondent seeks further time of three weeks for filing Reply Affidavit stating that the the client resides in Hyderabad and it is difficult to receive the Affidavit from the client. It is informed that cost has since been deposited by Learned Counsel for Respondent.
Prayer is opposed by the Opposite Counsel stating that Hon'ble Tribunal vide order Dated 09.05.2024 had given last accommodation to the Respondent for depositing cost and filing of Reply Affidavit in two weeks time. Learned Counsel, therefore, prays for closing right of Respondent to file Reply Affidavit in this matter.
List before Hon'ble Tribunal for appropriate Directions at a convenient date..
