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Den Networks Ltd vs Sobhagya Media Pvt. Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 May 2022 · Citation: (2022) 05 TDSAT CK 0013

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 79 Of 2019
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Judgment

1 paragraphs · 109 words

It was submitted on behalf of the Learned Counsel appearing for the Respondents that the Learned Counsel engaged for cross-examination is not available till 27.05.2022 and, thus, a prayer that the matter be fixed for 30.05.2022 for cross-examination of the Petitioner's witness. The prayer was considered by the Learned Counsel appearing for the Petitioner. The Petitioner is accordingly directed to produce witness on the date fixed. Let the matter be listed as the last matter under the head "For Evidences." Further adjournment may be subject to cost as directions have been passed by the Hon'ble Bench for conclusion of the evidences within two months by the Order dated 11.04.2022.