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Den Network Ltd vs Sahara India Tv Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 21 December 2022 · Citation: (2022) 12 TDSAT CK 0032

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 268, 269, 270, 271 Of 2014
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Judgment

2 paragraphs · 149 words

It was submitted on behalf of the Petitioner that they have received a request from the other side regarding non-availability of the learned Senior Counsel to cross-examine their witness and, thus, a submission that they have not produced their witness today, as directed earlier. It was jointly prayed on behalf of the parties that the matter be fixed on 23rd January, 2023 for cross-examination of the Petitioner's witness. The Petitioner is directed to produce his witness Mr. Umakant Gupta for cross-examination on the date fixed.

Further time is prayed on behalf of the Respondents for filing their evidence affidavits on the ground that although the evidence affidavits are ready but they are yet to receive a signed copy of the same. The time as prayed is allowed. The Respondents to file their evidence affidavits by the next date fixed in the matter failing which, appropriate orders may be passed.