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Den Networks Ltd vs T V Vision Limited

Telecom Disputes Settlement And Appellate Tribunal · Decided on 16 October 2023 · Citation: (2023) 10 TDSAT CK 0029

HON’BLE JUDGES
Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 65 Of 2023
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Judgment

4 paragraphs · 154 words
1.

Counsel appearing for the respondent seeks further time to file Vakalatnama and reply.

2.

Two weeks’ time is granted to file Vakalatnama on behalf of the respondent.

3.

Time to file reply is also granted to the respondent subject to payment of cost at Rs.25,000/-. This cost will be paid by way of Demand Draft or by National Electronic Fund Transfer (NEFT). This payment of cost shall be paid by the respondent to the petitioner within a period of four weeks from today and the petitioner will issue the receipt of the payment of cost which will be shown by the respondent to the Registry of this Tribunal so that on or before next date of hearing the reply which is permitted to be filed by the respondent will be accepted by the Registry only upon presentation of the receipt of cost by the petitioner.

4.

The matter is, therefore, adjourned to 5.12.2023.