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Den Networks Ltd vs Arathy Communitions And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 16 September 2021 · Citation: (2021) 09 TDSAT CK 0042

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition Nos. 83, 84, 85 Of 2021
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Judgment

2 paragraphs · 125 words

It was submitted on behalf of the Petitioner that they have filed a Rejoinder qua reply filed by Respondent No.1 in B.P.Nos.83 and 84 of 2021. Since no one appears even today for Respondent No.1 in B.P.No.85 of 2021 and for Respondent No.2 in all the matters, the matters are fixed for ex-parte hearing against the absent Respondents in compliance of the Order passed by the Hon'ble Bench on 11/08/2021.

It was prayed on behalf of the Petitioner that one week's time be granted for filing the draft Issues. The Respondents may also file their draft Issues within the time allowed above after exchanging copies with the other side. The pleadings are complete in the matter. List the matter on 9th November, 2021 for Issues.