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Gtpl Hathway Ltd vs Arth Cable Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 March 2023 · Citation: (2023) 03 TDSAT CK 0057

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 68 Of 2019 With Misc Application No.250 Of 2022
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Judgment

2 paragraphs · 135 words

Evidence affidavits have been filed on behalf of the Petitioner as well as Respondent No.1 in the matter. Subsequent thereto, Respondent No.2 has filed a connected Miscellaneous Application No.250 of 2022 with a prayer for deletion of Respondent No.2 from the array of the parties.

It was submitted on behalf of the Petitioner that they intend not to file any Reply to the connected M.A. As prayed, let the M.A.No.250 of 2022 be listed before the Hon'ble Bench on any convenient date. The matter may be listed before this Court as per the directions of the Hon'ble bench subsequent to disposal of the connected M.A.No.250 of 2022. In case the Respondent No.2 is not deleted from the array of the parties, they may file their evidence affidavits by the next date fixed in the matter.