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Culver Max Entertainment Pvt Ltd vs Advance Multimedia Broadband Communication Ltd. & Ors

Telecom Disputes Settlement And Appellate Tribunal · Decided on 29 August 2023 · Citation: (2023) 08 TDSAT CK 0022

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No.294 Of 2018 With Misc Application No.288 Of 2018
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Judgment

4 paragraphs · 160 words
1.

Learned Counsel for Petitioner, Respondent No. 2, Respondent 3 and Respondent No. 4 are present. IRP is being said to have been appointed by order of NCLT, for Respondent No. 3 Company. Let notice to IRP, apprising present proceeding, be got served by Counsel for Respondent No. 3. Order of NCLT, be filed on record.

2.

Written submission by Petitioner is already on record. Learned Counsel for Petitioner mentioned that the relief claimed is against Respondent No. 1 only, against whom order to proceed ex-parte, is there. He will move additional pleading, deleting the prayer clause against Respondent No. 3. Hence, this IRP proceeding will be of no bar, for disposing this proceeding. Petitioner at its option to opt anything, either to contest or to relinquish against Respondent No. 3

3.

Respondent No. 2 and Respondent No. 4 may file its written argument after exchange with other side, in between.

4.

List the matter ‘for further directions’ on 06.12.2023.