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Den Networks Ltd vs Arathy Communitions And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 20 February 2023 · Citation: (2023) 02 TDSAT CK 0049

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 83, 84 Of 2021
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Judgment

4 paragraphs · 174 words

Counsel appearing for the petitioner submitted that this matter was listed before the Court of Registrar for taking evidences but on 7.12.2022 neither the counsel for the respondent no. 1 nor the counsel for the respondent no. 2 were present.

It is further submitted by the counsel for the petitioner that similarly on 13.1.2023 also nobody was appearing on behalf of the respondent no. 1 nor for respondent no. 2 before the Court of Registrar and hence, this matter has been listed before this Bench for passing further order.

Now the counsels for the respondent no. 1 and respondent no. 2 are appearing and they are submitting that they do not want to take any further evidences in the matter and they are ready for their final hearing arguments.

Hence, list this matter on 25.8.2023 before the Bench No. II under the heading “For Hearing” and we are closing down the stage of taking evidence by respondent nos. 1 and 2 as per submissions of the counsels for the respondent no. 1 and 2.