CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Kal Cables Pvt. Ltd vs Kurinji Network ( T.s. Padmavathy Proprietor )

Telecom Disputes Settlement And Appellate Tribunal · Decided on 19 May 2023 · Citation: (2023) 05 TDSAT CK 0043

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 199, 200, 201, 202, 203 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

2 paragraphs · 219 words
1.

It was submitted on behalf of the Respondents that due to certain personal difficulties the witness in B.P.No.199 of 2017 could not undertake travel and, thus, they have informed the other side well in advance. A further prayer is made for adjournment with a request to accommodate the batch of cases in the month of August, 2023 so that the witnesses may plan their travel accordingly.

2.

It was also prayed that separate dates be fixed for individual cases out of the batch of eleven cases so that even after one or more witnesses fail to appear for reasons beyond their control, other matters may proceed for cross-examination. The prayer for segregation and fixing dates is conceded by the learned counsel appearing for the Petitioner. As prayed, let B.P.Nos.199 and 200 of 2017 be fixed for 23rd August, 2023. Similarly, B.P.Nos.201, 202 and 203 of 2017 shall be listed separately on 24th August, 2023. B.P.Nos.244 and 248 of 2017 be listed on 25th August, 2023 and the remaining matters i.e. B.P.Nos.250, 251, 252 and 255 of 2017 be listed on 31st August, 2023. It is further made clear that any adjournment on behalf of the Respondents due to non-appearance of witnesses shall be subject to cost. The Respondents are directed to produce their witnesses on the dates fixed.