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Hathway Digital Private Limited vs N Y Reddy Cable Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 20 September 2021 · Citation: (2021) 09 TDSAT CK 0053

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 206 Of 2020 With Misc Application 219 Of 2020
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Judgment

2 paragraphs · 127 words

The matter proceeds ex-parte against Respondent No.1. It was submitted on behalf of Respondent No.2 that they have filed their Rejoinder to the Reply filed by the Petitioner to their connected Miscellaneous Application No.219 of 2020 which has been filed for deletion of Respondent No.2 from the array of the parties. The Registry, TDSAT is directed to list the connected Miscellaneous Application No.219 of 2020 before the Hon'ble Bench.

It was further submitted by Ms. Kanupriya Gupta that similar matters wherein Hathway Digital Pvt. Ltd. is the Petitioner in B.P.Nos.317 to 320 of 2019 are due for listing on 08/10/2021 and, thus, the matters be listed along with. The Office to consider the listing accordingly, if possible. List the matter thereafter on 11th November, 2021 for directions.