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Darsh Digital Network Pvt. Ltd vs Deon Networks Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 13 April 2023 · Citation: (2023) 04 TDSAT CK 0020

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 551, 552 Of 2021
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Judgment

3 paragraphs · 148 words

It was submitted by Mr. Bhishm Pratap Singh, Advocate appearing on behalf of the Respondents that he shall be filing fresh Vakalatnama during the course of the day. It was further submitted on behalf of the Respondents that the matter has been settled between the parties.

The prayer was opposed by the learned counsel appearing for the Petitioner and it was submitted that talks regarding settlement were going on between the parties and as per the agreed terms of the settlement, certain payments were to be made by the Respondents and as per his instructions, it has not yet been done and, thus, a prayer that the matter be adjourned.

As prayed, let the matter be listed for "Directions" on 12th May, 2023. In case there is no actual settlement between the parties, the Respondents must file their evidence affidavits by the next date fixed in the matter.