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Den Networks Ltd vs Seven Ess And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 20 May 2022 · Citation: (2022) 05 TDSAT CK 0074

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 88, 89, 90, 91, 92 Of 2021
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Judgment

2 paragraphs · 144 words

The Learned Counsel appearing on behalf of the Petitioner in all the matters prays that they intend to withdraw B.P.No.90 of 2021 and, thus, a prayer that the matter be listed before the Hon'ble Bench. As prayed, let B.P.No.90 of 2021 be listed separately before the Hon'ble Bench for passing appropriate orders in light of the prayer of the Petitioner.

None of the Respondents are present even today. They have also preferred not to file any draft issue. Let the matter be listed on 25th May, 2022 for Issues. Let a copy of this Order be sent to the absent Respondents as well as their Learned Counsels through e-mail. If the Respondents failed to appear and file their draft issues by the next date fixed in the matter, issues shall be settled on the basis of the material available on record of the case.