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Kavita Vision vs Apna Cable Network Pvt.ltd.

Telecom Disputes Settlement And Appellate Tribunal · Decided on 2 May 2022 · Citation: (2022) 05 TDSAT CK 0005

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 223, 269 Of 2020 With Misc Application No.121 Of 2020
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Judgment

2 paragraphs · 131 words

Nobody appears for the Petitioner even today. Perusal of the Office Report reveals that a copy of the previous Order dated 31.03.2022 was communicated through e-mail to Mr. Nittin Bhatia, Learned Counsel appearing for the Petitioner.

It would not be out of place to mention that the Petitioner has been offered opportunities on number of previous occasions for compliance of the Notice dated 22.09.2021 of this Hon'ble Tribunal and has been directed to file proper affidavit, vakalatnama etc. in hard copies. Till date, the originals of affidavit along with vakalatnama etc. have not been filed by the Petitioner. Let the matter be listed before the Hon'ble Bench on any convenient date for passing appropriate orders. The matter may be listed before this Court as per the directions of the Hon'ble Bench.