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Hathway Digital Ltd vs Deon Networks Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 26 September 2022 · Citation: (2022) 09 TDSAT CK 0072

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 37 Of 2021
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Judgment

2 paragraphs · 101 words

It was submitted on behalf of the Petitioner that Rejoinder was filed on 31.08.2022. Since the Rejoinder was filed within the time granted earlier, it is taken on record. Three weeks time was granted to the Respondents for filing sur-Rejoinder, if any. No further pleadings have been filed on behalf of the Respondents. Even today nobody appears on behalf of the Respondents.

One week's time is prayed and allowed to the Petitioner enabling them to file their draft Issues. The Respondents may file their draft Issues within two weeks thereafter. Let the matter be listed for Issues on 18th October, 2022.