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Fastway Transmission Pvt. Ltd vs Ajay Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 3 May 2023 · Citation: (2023) 05 TDSAT CK 0012

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
RESULT
Disposed Of
CASE NUMBER
Broadcasting Petition No. 213 Of 2022
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Judgment

4 paragraphs · 135 words
1.

Counsel appearing for respondent submits that they are tendering today an affidavit filed by the respondent wherein it has been stated that disputes between the parties to this litigation have been amicably settled and the same is reduced in writing.

2.

Counsel appearing for the petitioner submits that in view of the statement made by the counsel for the respondent and in view of the affidavit filed by the respondent dated 1.5.2023, petitioner is not pressing this petition at this stage.  An affidavit tendered by counsel appearing for the respondent dated 1.5.2023 is taken on record.

3.

In view of the affidavit filed by the respondent and the submission by the counsel for the petitioner, this petition is disposed of as not pressed at this stage.

4.

Interim relief, if any, shall stand vacated.