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Intermedia Cable Communication Pvt Ltd vs High Speed Services

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 July 2022 · Citation: (2022) 07 TDSAT CK 0004

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 572, 573 Of 2021
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Judgment

2 paragraphs · 146 words

Four weeks further time is prayed by the Petitioner for filing their Rejoinder-cum-Reply to the Counter Claim filed by the Respondent on 24.03.2022. The prayer was strongly opposed by the learned counsel appearing for the Respondent.

Heard the parties and perused the record of the case. Earlier, the Respondent has appeared through Mr. Sharath Sampath on 17.11.2021 and was granted time for filing Reply apart from 17.11.2021, on 05.01.2022 and 28.02.2022 when further time was granted subject to payment of cost. The Petitioner has been granted time for filing their Rejoinder on 24.03.2022 next date being 19.04.2022 and today it is the 2nd occasion. The time by way of last opportunity is granted to the Petitioner as prayed for filing their Rejoinder-cum-Reply to the Counter Claim. Further extension of time shall be subject to cost. Let the matter be listed for directions on 8th August, 2022.