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Bharti Telemedia Ltd vs Broadcast Initiatives Ltd & Ors

Telecom Disputes Settlement And Appellate Tribunal · Decided on 16 February 2023 · Citation: (2023) 02 TDSAT CK 0035

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 303 Of 2018
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Judgment

2 paragraphs · 165 words

An adjournment is prayed on behalf of the learned counsel appearing for Respondents No.3 and 5 on the ground that they have lost the case file during transit and have applied for certified copies which are likely to take some time before they could prepare for the cross-examination. The prayer is opposed by the learned counsel appearing for the Petitioner and a prayer was strongly made that the adjournment be made subject to cost.

Since the submission is that the learned counsel for the Respondents has lost his case file during transit, it may not be appropriate to impose cost at this stage. Let the matter be listed on 11th April, 2023 for further cross-examination of the Petitioner's witness. Further extension of time shall be subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society, if prayed on behalf of Respondents No.3 and 5. The Petitioner is directed to produce his witness Mr. Rahul Jaiswal on the next date fixed in the matter.