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Hathway Digital Private Limited vs Shivam Enterprises & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 March 2023 · Citation: (2023) 03 TDSAT CK 0038

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 340 Of 2019 With Misc Application No. 237 Of 2022
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Judgment

2 paragraphs · 98 words

It was submitted on behalf of the Respondents that they are ready with their Reply to the Additional Affidavit filed by the Petitioner and seeking permission to file the same during the course of the day. The time as prayed is allowed. The Registry of this Court is directed to accept the Reply, if filed, during the course of the day.

Two weeks time is prayed and allowed to the Petitioner to file their draft Issues. The Respondents may file their draft Issues within two weeks thereafter. Let the matter be listed for Issues on 24th April, 2023.