1. At last, after issuance of the notice through the Secretary (Home)  and DGP and Bailable Warrant, now learned counsel Mr. Nittin Bhatia is appearing on behalf of the respondent and is seeking time to get instructions to file Vakalatnama and to file reply. Two weeks’ time is granted to file Vakalatnama.   

2. Learned counsel appearing for the respondent is also seeking time to file reply.  Time to file reply is also granted to the respondent, subject to payment of cost of Rs.10,000/-.This cost shall be deposited by the way of Demand Draft payable to "TDSAT Employees Welfare Society" on or before the next date of haring. 

3. The Registry is hereby directed to accept the reply only upon deposition of the cost by the respondent.  Time to file the reply is also granted till the next date of hearing.

4. The matter is, therefore, adjourned on 29.01.2027.