CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Den Networks Ltd vs N D Cable Service And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 11 January 2022 · Citation: (2022) 01 TDSAT CK 0083

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 503, 504 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 145 words

Counsels appearing for respondent no. 1 submits that they are seeking time to file reply.  Time, as prayed for, is granted subject to payment of cost of Rs. 10,000/- by way of Demand Draft payable to TDSAT Employees Welfare Society.  The amount will be deposited by way of Demand Draft in favour of TDSAT Employees Welfare Society within a period of four weeks from today.

The reply shall be filed on or before the next date of hearing.  The Registry shall accept the reply only upon deposition of the aforesaid cost of Rs. 10,000/- by the respondent.

Counsel appearing for respondent no. 2 is also seeking time to file Vakalatnama, to get instructions and to file reply. Time, as prayed for, is granted.  Reply shall be filed before the next date of hearing by respondent no. 2.

Hence, this matter is, therefore, adjourned to 31.5.2023.