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Hathway Sai Star Cable & Datacom Pvt Ltd vs Matruchya Cable Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 26 October 2021 · Citation: (2021) 10 TDSAT CK 0048

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 641 Of 2018
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Judgment

1 paragraphs · 131 words

Time was granted to Respondent No.1 by the Order dated 04/10/2021 of the Hon'ble Bench and an opportunity was given subject to payment of cost till 25/10/2021 for filing the Evidence Affidavits. It was further directed that in the event of default, the right of Respondent No.1 to file the Evidence Affidavits shall stand closed. It was submitted on behalf of Respondent No.1 by Ms. Hima Bhardwaj that they have not been able to file their Evidence Affidavits and, thus, the right of Respondent No.1 to file the Evidence Affidavits is closed. It was further submitted on behalf of the Petitioner that the Evidence Affidavits of the Petitioner as well as Respondent No.2 are already on record. Let the matter be listed before the Hon'ble Bench for hearing in due course.