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Den Networks Ltd vs Aavishkar Media Allied Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 12 April 2023 · Citation: (2023) 04 TDSAT CK 0008

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 200 Of 2019
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Judgment

3 paragraphs · 112 words

Fresh evidence affidavits have been filed on behalf of the Petitioner in the light of the Order dated 17.3.2023.

It was submitted on behalf of the Respondents that though a copy of the evidence affidavits has been served on them, the same is not legible. The learned counsel appearing for the Petitioner undertakes to file a legible copy of the evidence affidavits of Mr. Mayank Jain along with the exhibits attached to it during the course of the day.

Let the matter be listed for "Evidence" on 12th May, 2023 for cross-examination of the Petitioner's witness namely Mr. Mayank Jain. The Petitioner is directed to produce his witness on the date fixed.