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

2. A request for adjournment for filing amendment application for bringing on record the updated name of Petitioner Company is being made by counsel. The same is said to be with counsel.

3. Though,  on previous date, this situation was dealt with. Hence, today’s simple adjournment request by petitioner is being accepted, with a cost of  Rs. 1,000/- to be deposited in the Head of TDSAT Employees Welfare Society.  Application, if any, after serving a copy to other side must be  moved within two days.

4. Counter and rejoinder, if any, may be got exchanged in between.

5. List the matter on 29.10.2026 “for further hearing”.