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Hathway Digital Ltd vs Metro Digital Delhi

Telecom Disputes Settlement And Appellate Tribunal · Decided on 10 October 2023 · Citation: (2023) 10 TDSAT CK 0018

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No.82 Of 2023
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Judgment

5 paragraphs · 160 words
1.

When the matter is called out, an employee of the respondent namely Mr. Anupam Agnihotri S/o Mr. Suraj Kumar Agnihotri is present before this Tribunal.

2.

It is submitted by Party-in-person on behalf of the respondent that his email address is sanupam735@gmail.com and the counsel for the petitioner may supply copy of the petition along with annexures at the email address given by the respondent.

3.

We, therefore, direct the petitioner to supply the copy of the petition along with annexure to the respondent on the aforesaid email address.

4.

Party-in-person on behalf of the respondent seeks time to file reply after getting the copy of the petition. Time to file reply is also granted to the respondent till the next date of hearing.

5.

Hence, this matter is adjourned to 8.1.2024. The aforesaid party-in-person shall remain personally present before this Tribunal on next date of hearing  at 11 AM or he may engage a counsel on his behalf.