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Den Networks Ltd vs Arathy Communitions And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 May 2022 · Citation: (2022) 05 TDSAT CK 0012

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

2 paragraphs · 92 words

It was submitted on behalf of the Petitioner that they have filed their Rejoinder qua Reply filed by Respondent No.2. Rejoinders qua Reply filed by Respondent No.1 in B.P.Nos.83 and 84 of 2021 were filed earlier. The matter proceeds ex-parte against Respondent No.1 in B.P.No.85 of 2021.

Pleadings appears to be complete in the matter. Two weeks time is prayed and allowed to the Petitioner for filing their draft Issues. The Respondents may file their draft Issues within two weeks thereafter. Let the matter be listed for Issues on 4th July, 2022.