CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Indiasign Pvt Ltd vs Rayudu Vision Media Ltd And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 1 September 2022 · Citation: (2022) 09 TDSAT CK 0005

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition No. 384, 401 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 150 words

It was submitted on behalf of the Petitioner in B.P.No.401 of 2021 that they shall be filing their evidence affidavits during the course of the day. It was further submitted that they shall be filing their evidence in B.P.No.348 of 2021 subsequent to filing of the evidence affidavits by the Petitioner (Rayudu Vision Media Pvt. Ltd.). The time as prayed is allowed.

Mr. Aditya Krishna appearing for Respondent No.1 in B.P.No.401 of 2021 prays for and is granted four weeks time for filing their evidence in both the matters. Indiasign Pvt. Ltd. (Delhi), Respondent in B.P.No.348 of 2021 to file their evidence affidavits within four weeks thereafter.

Mr. Ramkaran, learned counsel for Respondent No.2 submitted that they appear on behalf of the Ministry of Information and Broadcasting and intends not to file any evidence affidavit in both the matters. Let the matters be listed for directions on 31st October, 2022.