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Indiasign Pvt Ltd vs Rayudu Vision Media Ltd And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 December 2021 · Citation: (2021) 12 TDSAT CK 0018

HON’BLE JUDGES
Shiva Kirti Singh, Chairperson · Subodh Kumar Gupta, Member
RESULT
Dismissed
CASE NUMBER
Broadcasting Petition No. 401 Of 2021
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Judgment

5 paragraphs · 160 words

Nobody appears for the petitioner.  Mr. Sampath, learned counsel for respondent no. 1 informs the Tribunal that he has already filed his reply.  Mr. Sahay appearing for respondent no. 2 prays for, and is granted, three days' time to file reply on behalf of respondent no. 2. Copies have already been served on learned counsels for the other side.  Petitioner will be at liberty to file rejoinder to both the replies, if required, before the next date.

List the matter under the same head on 18.1.2022.

If petitioner chooses not to appear even on the next date, petition may be dismissed for non prosecution.

Let the name of Mr. Shyam Gopal, Advocate also appear as counsel for the petitioner on the next date.

Let a copy of this order be communicated to the petitioner and to the counsels. The Counsels may also be informed of the next date by email and mobile nus., if the details are available on record.