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Hathway Digital Private Limited vs Chetna Cable Tv Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 27 April 2022 · Citation: (2022) 04 TDSAT CK 0070

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

2 paragraphs · 123 words

The matter was last listed on 22.04.2022 when four weeks time was granted to Respondent No.1 for filing their Evidence Affidavits. It would not be out of place to mention that as recorded in the said Order, the Petitioner has filed an amended memo of party as well as their Evidence Affidavits in all the matters on 22.04.2022 itself. It was submitted jointly on behalf of the parties that the matter was fixed for 06.07.2022 under the head "For Directions" but it appears that certain typographical error has crept in.

From perusal of the record, it appears that certain inadvertent typographical error is there in the next date fixed in the matter. Let the matter be listed on 6th July, 2022 for directions.