Tata Teleservices Ltd. v. Union Of India .

Shiva Kirti Singh, Chairperson:— Mr. A.P. Sahay, learned counsel for the respondent prays for modifying the last order by way of extra ordinary indulgence and grant some more time for filing reply without costs. The prayer is accepted but for the last time. Let reply be filed within further three weeks' time failing which no further indulgence shall be granted and extension, if sought properly by filing application, will be allowed only on appropriate costs.

2. Post the matter under the same head on 17.3.2021.

3. Interim order to continue till the next date.