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Den Networks Ltd vs Jeevan Telecasting Corporation Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 September 2021 · Citation: (2021) 09 TDSAT CK 0092

HON’BLE JUDGES
Shiva Kirti Singh, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition N0s. 756, 759, 761, 762 Of 2020
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Judgment

2 paragraphs · 116 words

Heard learned counsel for the petitioner.  Nobody appears for the respondent in any of the four petitions.  The materials on record show that notice has been validly served on the respondents of B.P. Nos. 756, 759 and 762 of 2020 between February and March, 2021.  In B.P. No. 761 of 2020 notice had to be served through paper publication in April, 2021.  Long time has lapsed and clearly the respondents are avoiding to appear.

Let the matter be listed before the Court of Registrar on 22.10.2021 for passing necessary orders and directions to make the petitions ready for hearing.  The petitions shall be heard ex-parte qua respondent who choose not to appear by the next date.