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Kal Cables Pvt. Ltd vs Victory Star Channel ( T.s. Balamurugan )

Telecom Disputes Settlement And Appellate Tribunal · Decided on 31 August 2023 · Citation: (2023) 08 TDSAT CK 0018

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 250, 251, 252, 255 Of 2017
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Judgment

3 paragraphs · 139 words
1.

It was submitted on behalf of the Respondents that due to certain personal difficulties the witnesses could not undertake travel today 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 October, 2023 so that the witnesses may plan their travel accordingly.

2.

As prayed, let the matters be listed on 19th October, 2023 for cross-examination of the Respondents' witnesses subject to a cost of Rs.5000/- payable to the TDSAT Employees Welfare Society.

3.

It is further made clear that in case the Respondents fail to produce the witnesses on the next date fixed in the matter, the matter may be listed before the Hon'ble Bench for passing appropriate orders regarding expunging the evidences of the Respondents.