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Hathway Digital Private Limited vs G. C.n Pal Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 29 April 2022 · Citation: (2022) 04 TDSAT CK 0074

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition No. 321 Of 2019 With Misc Application No. 176 Of 2020
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Judgment

2 paragraphs · 143 words

A letter has been circulated and filed by the Learned Counsel for Respondent No.1 that they seek discharge from this matter as the counsel for Respondent No.1. The prayer is allowed. Mr. Sumit Rawat appears on behalf of Respondent No.1 and prays that they be granted one week's time for filing fresh Vakalatnama in the matter on behalf of Respondent No.1 and further two weeks time for filing evidences on behalf of Respondent No.1.

The prayer was strongly opposed on behalf of the Petitioner and it was submitted that time has been allowed to the Respondents from 05.01.2022. The time as prayed on behalf of Respondent No.1 is allowed. The evidences subsequent to the time allowed today shall be accepted subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society. Let the matter be listed on 7th July, 2022 for directions.