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Hathway Digital Ltd vs Arpan Media Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 27 September 2022 · Citation: (2022) 09 TDSAT CK 0079

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 484 Of 2021
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Judgment

3 paragraphs · 117 words

Party-in-person namely Mr. Navin Purohit, son of Mr. Rameshwar Dayal Purohit is present on behalf of the respondent who is director of the respondent. The party-in-person on behalf of the respondent is seeking time to file reply and it is also submitted by Mr. Navin Purohit that they are ready to settle the matter with the petitioner and also the terms of settlement will  be mentioned in the reply. Time to file reply is granted to Mr. Navin Purohit.

This matter is, therefore, adjourned to 3.1.2023.

Mr. Navin Purohit shall remain personally present before this Tribunal on next date of hearing i.e. 3.1.2023 at 11 am or he may engage a lawyer on behalf of the respondent.