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Indiacast Media Distribution Pvt.ltd vs Cable Cast New Media Pvt.ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 25 April 2022 · Citation: (2022) 04 TDSAT CK 0091

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 565 Of 2020
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Judgment

1 paragraphs · 171 words

Nobody appears on behalf of the Respondents even today. On the last occasion, Mr. Prayag Jain, Advocate has appeared on behalf of the Respondents and has prayed for grant of time for filing fresh Vakalatnama as well as draft Issues. The time was granted but by way of last indulgence. Two weeks further time is granted to the Respondents for filing their Vakalatnama as well as draft Issues failing which, it shall be accepted subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society by the next date fixed in the matter. It is further made clear that in case no fresh Vakalatnama is filed in the matter, the matter may be listed before the Hon'ble Bench for passing appropriate orders. Let a copy of this Order be sent to the e-mail ID of the Respondents as well as to the e-mail of Mr. Saurav Jain or Ms. Pragya Jain, Advocates, if any, last appearing on behalf of the Respondents. List the matter for directions on 11th July, 2022.