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Den Networks Ltd vs M/s Raj Television Network Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 16 March 2023 · Citation: (2023) 03 TDSAT CK 0023

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 741 Of 2020
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Judgment

3 paragraphs · 179 words

Mr. Syed Suhel Basha, witness on behalf of the Respondent was produced. The cross-examination of the witness is recorded on fresh oath and is placed on record in six pages. During the course of cross-examination, an e-mail dated 8.1.2021 was marked `Exhibit-2' which is also placed on record. Further cross-examination of the witness was deferred on the prayer of the Petitioner on the ground that the witness needs to refer the records relating to the instant case in his office. The witness is directed to come prepared with the documents relating to the dispute before this Court on the next date fixed in the matter.

Let the matter be listed on 9.5.2023 for further cross-examination of the Respondent's witness, the date to which both the parties have conceded. The Respondent is directed to produce his witness on the date fixed.

Earlier, the matter was fixed in continuity for 17.3.2023 but due to non-availability of the Court on 17.3.2023 the matters have been en bloc adjourned to 22.3.2023. The next date fixed by the Registry of this Court is cancelled.