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Den Enjay Cable Networks Pvt. Ltd vs Maurya Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 23 February 2022 · Citation: (2022) 02 TDSAT CK 0096

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 603 Of 2020
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Judgment

3 paragraphs · 113 words

It was submitted on behalf of the Petitioner that Evidence Affidavits have been filed on behalf of the Petitioner after serving a copy on Respondent No.2.

The Learned Counsel appearing for Respondent No.2 prays on one hand that he intends to file an application for cross-examination of the Petitioner's witnesses as well as on the other hand that he intends to file an application for deletion of his name from the array of the parties. The Learned Counsel appearing for the Respondents may file the appropriate application.

The evidences and pleadings are complete in the matter. Let the matter be listed before the Hon'ble Bench under the head "For Directions" in due course.