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Indusind Media & Communications Ltd. vs Mr. Naresh Kumar(proprietor Of M/s Raj Cable Network)

Telecom Disputes Settlement And Appellate Tribunal · Decided on 23 January 2023 · Citation: (2023) 01 TDSAT CK 0011

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 10 Of 2016
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Judgment

4 paragraphs · 93 words

Mr. Naresh Kumar, who is the proprietor of the respondent, is present and has submitted that they have already filed the reply.

Copy of the reply shall be supplied by the Registry to the counsel for the respondent who is present. Counsel for the petitioner is seeking time to get instructions and to file rejoinder affidavit. Time, as prayed for, is granted.

This matter is, therefore, adjourned to 9.5.2023.

We also direct the proprietor of the respondent Mr. Naresh Kumar to remain personally present on the next date of hearing at 11 A.M.