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Hathway Digital Private Limited vs T S Cable & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 April 2023 · Citation: (2023) 04 TDSAT CK 0043

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 439 Of 2019
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Judgment

3 paragraphs · 140 words
1.

Mr Tapas Sadhukhan, witness for the respondent no. 1 is present, whose cross -examination is recorded on fresh oath.  further cross-examination of the witness is deferred due to paucity of time.  The cross-examination recorded in six sheets is placed on record.

2.

As prayed by the parties, let the matter be listed on 4th August 2023, when the matters are heard in physical mode at New Delhi.  Respondent no.1 is directed to produce his witness on the date fixed for further cross-examination.  As prayed by the respondent no.2, his witness shall also be cross examined on the same date and after conclusion of cross examination by the petitioner, the petitioner's witness may also be examined on the same date.  List on the date fixed  'for evidence''.

3.

As prayed, parties are at liberty to explore the possibilities of ADR.