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Den Networks Ltd vs Veecon Media And Broadcasting Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 20 July 2023 · Citation: (2023) 07 TDSAT CK 0043

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 742 Of 2020
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Judgment

4 paragraphs · 140 words
1.

At last, after issuance of the Bailable Warrant upon the Directors of the respondent vide our order dated 13.2.2023, now the respondent is appearing through learned counsel, who is seeking time to file Vakalatnama, to get instructions and to file reply. Two-week’s time is granted to file Vakalatnama.

2.

Time to file reply is also granted to the respondent, subject to payment of cost of Rs. 10,000/-. The cost shall be deposited within a period of four weeks from today.  This amount shall be deposited by the respondent by way of Demand Draft in the name of “TDSAT Employees Welfare Society”.

3.

The reply is permitted to be filed on or before the next date of hearing. The Registry is directed to accept the reply only upon deposition of the cost.

4.

The matter is, therefore, adjourned to 04.12.2023.