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Den Networks Ltd vs Seven Ess And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 25 July 2023 · Citation: (2023) 07 TDSAT CK 0052

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition Nos. 88, 89, 92 Of 2021 With Misc Application No. 121, 122, 123 Of 2023
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Judgment

5 paragraphs · 140 words
1.

Learned Counsel for Petitioner is present. Learned Counsel for Respondent No.1 mentioned that in spite of best efforts and communication to his client, no response is there, and the request for withdrawal of power, is being made.

2.

Let counter, if any, over these M.A. Nos. 121/23, 122/23, 123/23 by Respondent No. 1, either in person, or by way of engaging any other counsel on its behalf, be filed by Respondent No. 1 within four weeks.

3.

Proceeding against Respondent No. 2 is already running ex-parte.

4.

List the matter for further disposal on 27.09.2023 under the same heading.

5.

In utter precaution, office to issue a notice of this order to Respondent No. 1 and Learned Counsel for Respondent No. 1 is also being requested to a make written communication to his client,  apprising this order of today.