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Balaji Cable Network vs S.r. Digital Tv And Broadband Pvt Ltd And Others

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 February 2022 · Citation: (2022) 02 TDSAT CK 0110

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 225 Of 2019
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Judgment

2 paragraphs · 172 words

Mr. A.P.Sahay appearing for Respondent No.4 (Min. of Inf. & Broadcasting) submits that he is no longer working as Standing Counsel for Union of India and, thus, the prayer that appropriate notices be issued to Respondent No.4 for their representation.

Mr. L.K.Srivastava appears for TRAI and submits that the TRAI is a proforma party and, thus, need not file any evidence in the matter. Ms. Hardeep Kaur appearing for the Petitioner submits that she is not in receipt of a copy of the evidences filed by Respondent No.1. Mr. Sumit Rawat, the Learned Counsel appearing for Respondent No.1 submits that he shall be serving the same during the course of the day. Evidences have been filed on behalf of the Petitioner as well as Respondent No.1 alone in the matter. The Office to issue notices to the Ministry of Information and Broadcasting for due representation. In the meanwhile, other Respondents may file their evidences, if any, within four weeks from now. Let the matter be listed on 31st March, 2022 for directions.