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Den Networks Ltd., Delhi vs Comrade Network And Anr, Kerala

Telecom Disputes Settlement And Appellate Tribunal · Decided on 26 April 2022 · Citation: (2022) 04 TDSAT CK 0085

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 560 Of 2020
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Judgment

1 paragraphs · 121 words

Nobody appears for Respondent No.2. On the last occasion, Ms. Anju Davis K. appeared for the Respondents. Time was granted to the Respondents for filing their Evidence Affidavits. The Office Note reflects that no Evidence Affidavits have been filed till date by Respondent No.2 although it was submitted by the Learned Counsel appearing for the Petitioner that they have received an e-mail containing the Evidence Affidavits from Respondent No.2. Four weeks further time is prayed and allowed to the Respondents but by way of last indulgence for filing their Evidence Affidavits. Let a copy of this Order be transmitted to Respondent No.2 as well as their Learned Counsel through e-mail. Let the matter be listed on 3rd June, 2022 for directions.