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Den Networks Ltd vs Sri Sai Cable Network 2 And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 December 2022 · Citation: (2022) 12 TDSAT CK 0016

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No. 42 Of 2020
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Judgment

4 paragraphs · 138 words

Counsel appearing for both the respondents is seeking time to reply only on behalf of the respondent no. 1. Counsel for the respondents submitted that he do not want to file reply on behalf of the respondent no. 2.

Counsel appearing for the petitioner has objected grant of time to the respondent for filing of the reply.

Time to file reply is granted on a condition that respondent no. 1 shall deposit cost of Rs. 5,000/- by way of Bank Draft in the name of “TDSAT Employees Welfare Association” within a period of 4 weeks from today. Only after the receiving of the aforesaid cost from the respondent no. 1, the reply shall be accepted by the Registry. The reply shall be filed on or before the next date of hearing.

This matter is, therefore, adjourned on 12.4.2023.