CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Den Networks Ltd vs Sobhagya Media Pvt. Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 1 September 2022 · Citation: (2022) 09 TDSAT CK 0004

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

2 paragraphs · 96 words

The witness Mr. Rakesh Kumar Singh was cross-examined and during the course of the cross-examination, a Memorandum of Understanding dated 15.12.2015 was marked as `Exhibit-PW-2' and e-mails dated 25.05.2018, 25.05.2018 and 30.11.2017 were marked as `A' to `A/2.' An e-mail dated 25.05.2018 of the witness was marked as `Exhibit-PW-2/1.'

Further cross-examination was deferred on the prayer of the Petitioner at 04:15 pm. Let the matter be listed for evidence on 10th October, 2022. The Respondent to produce his witness on the date fixed for further cross-examination. Let the cross-examination and the Exhibits be placed on record.