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Den Networks Ltd vs Neyyar Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 27 October 2021 · Citation: (2021) 10 TDSAT CK 0047

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 258, 259, 261, 262 Of 2021
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Judgment

3 paragraphs · 103 words

It was submitted on behalf of the petitioner in B.P. No. 258/201, 259/2021 and 261/2021 that they have settled the matter and have received back their STBs and thus the petitioner in B.P. No. 258/201, 259/2021 and 261/2021  intends to withdraw the petitions.

In B.P. No. 262/2021, reply has been filed on behalf of R-2.    The petitioner prays for and is granted four weeks time for filing rejoinder.   Registry is directed to de-tag B.P. No. 258/201, 259/2021 and 261/2021 and list before Hon'ble Bench on any convenient date.

Let B.P. No. 262/2021 be listed before this Court on 8th December, 2021 for directions.