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Hathway Digital Private Limited vs Chetna Cable Tv Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 April 2022 · Citation: (2022) 04 TDSAT CK 0060

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition Nos. 272, 273, 274, 275, 276, 277 Of 2019
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Judgment

3 paragraphs · 85 words

Issues have been settled in the instant matter by the order dated 20.12.2021.  By the subsequent order dated 13.4.2022 respondent no. 2 was deleted from the array of parties.  It was submitted on behalf of the petitioner that amended memo of parties as well as their evidence affidavit shall be submitted during the course of the day.

Four weeks’ time is prayed and allowed to respondent no. 1 for filing their evidence affidavits.

Let the matter be listed on 27.4.2022 under the head for directions.