CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Darsh Digital Network Pvt. Ltd. vs Deon Networks Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 March 2023 · Citation: (2023) 03 TDSAT CK 0013

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 552 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

2 paragraphs · 122 words

Mr. Bhishm Pratap appears on behalf of the Respondents and it was submitted that they have been recently engaged in the matter. One week's time is granted to Mr. Bhishm Pratap to file fresh Vakalatnama.

Since the matter is long pending for filing the evidence affidavits on behalf of the Respondents, as pointed by the Petitioner, it was submitted on behalf of the Respondents that they are making a way for settlement talk with the Petitioner Company which is likely to be concluded by 31st March, 2023. The Respondents are granted four weeks time to file either a settlement agreement duly executed or their evidence affidavits, as the case may be. Let the matter be listed for directions on 13th April, 2023.