CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Den Network Ltd vs Sahara India Tv Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 October 2022 · Citation: (2022) 10 TDSAT CK 0053

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

3 paragraphs · 115 words

It was submitted on behalf of the Petitioner that cross-examination of their witness was concluded on 3.3.2020. No further evidences could be recorded because of Covid-2019 situation prevailing in between.

It was further submitted on behalf of the Petitioner that they intend to cross-examine the Respondent's witness.

Evidence affidavit has been filed by the Respondent of one Mr. Prakashchand Tripathi, Authorized Representative of the Respondent's Company working and residing at Mumbai. Let the matter be listed for cross-examination of the Respondent's witness in terms of the Gazette Notification No.3708 dated 18.08.2022 in the Circuit Court at Pune on 17th November, 2022. The Respondent to produce his witness on the next date fixed in the matter.