CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Den Networks Ltd vs Pradeep Cable (r.k. Cable) And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 15 November 2021 · Citation: (2021) 11 TDSAT CK 0016

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition Nos. 596, 597, 598, 599, 600, 601 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

1 paragraphs · 170 words

Mr. Rajesh Pandit appears for Respondent No.1 in B.P.No.600 of 2020 and prays for time for filing Vakalatnama as well as a reply. Two weeks time was prayed for filing Vakalatnama and further time of four weeks for filing the reply by Respondent No.1 in B.P.No.600 of 2020. The time as prayed is allowed. Other connected matters proceed ex-parte against the other Respondents. It was prayed on behalf of the Petitioner that since other matters proceed ex-parte against all the Respondents therein, B.P.No.600 of 2020 be de-tagged so that she may file the Evidence Affidavits in B.P.Nos.596, 597, 598, 599 and 601 of 2020. The prayer is allowed. The Registry to de-tag B.P.No.600 of 2020 from the remaining matters. Four weeks time was prayed and is allowed to the Petitioner in other matters for filing the ex-parte evidences. Let the B.P.No.600 of 2020 be listed separately on 5th January, 2022 for directions and the remaining matters in the batch be listed on 20th December, 2021 for filing the Evidence Affidavits.