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Hathway Digital Private Limited vs Maruti Cable Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 29 August 2022 · Citation: (2022) 08 TDSAT CK 0059

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 399 Of 2019 in Misc Application No. 08 Of 2021, 231 Of 2022
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Judgment

2 paragraphs · 104 words

It was submitted on behalf of the Petitioner that they have issued notices against Respondent No.1 in both the matters and one week's time was prayed on behalf of the Petitioner for filing an Affidavit of Service. The time as prayed is allowed.

It was submitted on behalf of Respondent No.2 that they have filed Miscellaneous Applications for deletion of their names from the array of the parties being a competing MSO. As prayed, let the connected M.As. be listed before the Hon'ble Bench on any convenient date. The matter may be listed before this Court as per the directions of the Hon'ble Bench.