1. Case taken up. Learned Counsel for both side are present.

2. As per Office Report, application moved by the petitioner was with defects and it was returned for curing the same,  but yet had not been with cured. A request  for adjournment on this ground is being made.

3. From the very perusal of order sheet, it  is apparent that two weeks' time was given for making the pleading regular, but all through it was not complied with, except by moving  a defective application,  that too beyond the period of  two weeks, having mentioned of defects in it. Subsequently,  got returned for making it cured, but steps had not taken.

4. It shows the way of conduct  of the case by petitioner. Hence, today’s simple request for adjournment is being is accepted, with a  cost of Rs. 1000/- to be paid in the Head of 'TDSAT Employees Welfare Society'.

5. Let application, if any, after serving a copy  of the other side that too, without any defect, be got moved within two weeks.

6. Counter and rejoinder, if any, may be got exchanged and filed on record.

7. List the matter on 22.12.2026 “for further hearing”.