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Indiacast Media Distribution Pvt Ltd vs Sarveshwar Media Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 8 March 2022 · Citation: (2022) 03 TDSAT CK 0014

HON’BLE JUDGES
Biresh Kumar, J
CASE NUMBER
Broadcasting Petition No. 713 Of 2020 With Misc Application 143, 144 Of 2022
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Judgment

2 paragraphs · 92 words

Time was granted to the Petitioner on the last occasion for filing evidences in the instant ex-parte matter. Mr. Diggaj Pathak appears on behalf of Respondent and submits that he has filed two M.As. for setting aside the Order fixing the matter ex-parte. The other M.As. relates to recall of some previous Orders.

Let the connected M.A.No.143 of 2022 relating to recall of some previous orders be listed before the Hon'ble Bench on any convenient date. The matter be listed before this Court thereafter as per the directions of the Hon'ble Bench.