1. At last, after issuance of a notice through the concerned Police Station, now the respondent is appearing through learned counsel Ms. Amiti Gupta, who is seeking time to file Vakalatnama and reply.  Two weeks' time is granted to file Vakalatnama.  

2. Time, to file reply is also granted to the respondent, subject to, payment of cost of Rs.15,000/-.  This cost shall be deposited by way of Demand Draft in favour of “TDSAT Employees Welfare Society” within a period of four weeks from today. 

3. The Registry shall accept the reply only upon deposition of the aforesaid cost. Time to file reply is granted till next date of hearing.

4. The matter is, therefore,  adjourned on 12.01.2027.