Mr. Vishwajeet Singh, Learned Counsel for Respondents seeks permission to file evidence affidavits in the course of the day. On last occasion when
the matter was listed on 17th October, 2023 he sought time to file evidence affidavits on that day itself. He was permitted. However, the affidavit was
not filed. Mr. Kartikay Dutta, Learned Counsel for Petitioner in B.P.No.556 of 2021 opposes the prayer stating that the Respondents are willfully
delaying the proceedings of these matters and prays for imposition of suitable cost. The Respondents are permitted to file their evidence affidavits in
the course of the day subject to payment of cost of Rs.5000/- payable in favour of TDSAT Employees Welfare Society in two days time. The
Registry is directed to accept the evidence affidavits in the course of the day. However, the affidavits are to be placed on record of the case once the
cost is paid by the Respondents. List the matter for Directions on 20th November, 2023.
