CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Intermedia Cable Communication Pvt. Ltd vs Zee Entertainment Enterprise Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 15 March 2023 · Citation: (2023) 03 TDSAT CK 0031

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No. 374 Of 2016 With Misc Application No. 494 Of 2016 With Misc Application No. 303 Of 2017
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

5 paragraphs · 224 words

Learned Counsel for both side are present. A request by counsel for Petitioner is that Broadcasting Petition No. 394 of 2016, which was being listed together with present two Petitions, is scheduled for hearing on 25.04.2023 and the matter and issue in all these three Petitions are of same nature and common effect with regard to dispute arisen in between. Hence, these two Petitions be also heard along with BP No. 394 of 2016 on 25.04.2023.

This has been vehemently opposed by Counsel for Respondent with contention that this is  further innovation for taking adjournment. Whereas on previous date, a cost of Rs. 500 was imposed for adjournment.

This has not been opposed by Counsel for Respondent that all these three Petitions were taken together and after a long gap of time, when it was listed on 02.08.2022, these three Petitions were separated. Meaning thereby, these three Petitions are to be decided and heard together.

List these two Petitions 'for final hearing' on 25.04.2023 along with Broadcasting Petition No. 394 of 2016. Registry is directed to place the order in respective files.

It is being further impressed to Counsel for both side that these old year Petitions of 2016 are to be disposed of at an earliest. Hence, written submissions, if any, is positively to be filed, after exchange in between, within two weeks.