Bharti Telemedia Ltd vs Broadcast Initiatives Ltd & Ors

It was submitted on behalf of the Petitioner that they have received a request from the learned counsel appearing for Respondents No.3 and 5 for adjournment and, thus, the witness is not present today. Nobody appears on behalf of Respondents No.3 and 5 still one opportunity by way of last indulgence is granted to Respondents No.3 and 5 to conclude their cross-examination by the next date fixed in the matter. Let the matter be listed for 26th July, 2023 for cross-examination of the Petitioner's witness on behalf of the Respondents No.3 and 5.

Since the Court has made it clear by the Order dated 16.2.2023 that further extension of time shall be subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society, if prayed on behalf of the Respondents No.3 and 5, the adjournment is made subject to the cost imposed earlier. The Respondents No.3 and 5 are directed to deposit the cost prior to the date fixed in the matter failing which, orders may be passed regarding foreclosure of their right to cross-examine the witness. Since nobody appears on behalf of the Respondents No.3 and 5, let a copy of this Order be sent to them through e-mail for information and strict compliance.