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Indian Cable Net Company Ltd vs Star India Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 March 2022 · Citation: (2022) 03 TDSAT CK 0024

HON’BLE JUDGES
Biresh Kumar, J
RESULT
Disposed Of
CASE NUMBER
Broadcasting Petition Nos. 574, 575, 576 Of 2021
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Judgment

2 paragraphs · 191 words

The Learned Counsel appearing for the Respondents prays for grant of ten days further time for filing their Evidence Affidavits on the ground that the Petitioner was granted time twice for filing the Evidence Affidavits.

It is needless to mention that the matter is fixed for hearing before the Hon'ble Bench on 09.03.2022 by the Order dated 29.11.2021. Other Miscellaneous Applications were also disposed of by the Hon'ble Bench on 17.12.2021 and then the matter was listed before this Court for making the case ready for hearing on the date fixed. Issues were settled on 01.02.2022 and ten days time was granted to the Petitioner to file their Evidence Affidavits. The Evidence Affidavits were filed by the Petitioner on 24.02.2022 and since then the matter is pending for filing the Evidence Affidavits by the Respondents. Today, ten days time is prayed once again by the Respondents but since the matter is listed before the Hon'ble Bench on 09.03.2022, the Respondents may file its Evidence Affidavits by tomorrow i.e. 08.03.2022. Let the matter be listed before the Hon'ble Bench on 9th March, 2022 in compliance of the directions of the Hon'ble Bench.