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Den Network Ltd vs Sahara India Tv Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 18 November 2022 · Citation: (2022) 11 TDSAT CK 0043

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition Nos . 267, 268, 269, 270, 271, 272 Of 2014
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Judgment

3 paragraphs · 126 words

Further cross-examination of the witness Mr. Prakash Chandra Tripathi was recorded on fresh oath. Page No.33 of the Reply was given mark `A/1' for identification. The witness is discharged after conclusion of the cross-examination. Let the cross-examination be placed on record.

Since pleadings and evidences are complete in B.P.No.267(C)/2014, let the matter be listed separately before the Hon'ble Bench for hearing in due course.

So far as the remaining matters i.e. B.P.Nos.268, 269, 270, 271 and 272 of 2014 are concerned, the Respondent makes a prayer for filing their evidence affidavits within four weeks. The time as prayed is allowed. Let these matters be listed for evidences on 21st December, 2022. The Petitioner to produce his witness Mr. Umakant Gupta for cross-examination on the date fixed.