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Aircel Ltd vs Bharat Sanchar Nigam Limited

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 July 2022 · Citation: (2022) 07 TDSAT CK 0006

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 137 Of 2015
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Judgment

1 paragraphs · 109 words

It was submitted on behalf of the Petitioner (Vodafone India Ltd.) that cross-examination of their witness is going on but the concerned person has left the company and, thus, a prayer was made that they intend to file an appropriate application for substitution of a new A.R. and further to file fresh evidences. Four weeks time is prayed and allowed for the same. Let the M.A. filed, if any, be listed before the Hon'ble Bench on any convenient date failing which, the matter may be listed before this Court on 24th August, 2022 for evidences and the Petitioner (Vodafone India Ltd.) is directed to produce the witness for cross-examination.