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Bpr Vision vs Kerala Communication Cable Ltd (kccl) And Ors

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 November 2022 · Citation: (2022) 11 TDSAT CK 0060

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 243 Of 2021
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Judgment

2 paragraphs · 107 words

An e-mail has been circulated on behalf of Respondent No.1 by their learned counsel Ms. Anju Davis K. that they are yet to receive a copy of the evidence affidavit filed by the Petitioner. The Petitioner is directed to serve a copy of the evidence affidavit filed on 2.11.2022 electronically to Respondent No.1.

Three weeks time is prayed and allowed to the Respondents for filing their evidence affidavits. Let the matter be listed for directions on 14th December, 2022. Let a copy of this Order be sent to the Petitioner as well as Respondent No.1 who are not physically present today through e-mail for information and compliance.