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Den Networks Ltd vs Aavishkar Media Allied Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 19 July 2023 · Citation: (2023) 07 TDSAT CK 0030

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

3 paragraphs · 117 words
1.

Mr. Mayank Jain, witness for the Petitioner was produced. Cross-examination of the witness was recorded on fresh oath. Further cross-examination of the witness is deferred to 10th August, 2023 with a direction to bring the originals of MoU dated 5.4.2018 executed between the parties and a copy of which has been filed as Annexure-P-1.

2.

It was further prayed on behalf of the parties that the matter be next fixed for 18th August, 2023 for cross-examination of the Respondents' witness.

3.

Let the matter be first listed on 10th August, 2023 for further cross-examination of the Petitioner's witness. The Petitioner is directed to produce the documents called for along with the witness on the date fixed.