Tribunals and CommissionsSingle Bench(2022) 05 TDSAT CK 0098

Mark Network Solutions India Pvt Ltd vs Union Of India

Telecom Disputes Settlement And Appellate Tribunal · Decided on 26 May 2022

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 86 Of 2019

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 108 words

Nobody appears for the Respondents today. Four weeks further time was granted to the Respondents (Union of India) for filing supplementary affidavit. Four weeks further time is granted by way of last indulgence for filing supplementary affidavit, if any, failing which, the supplementary affidavit shall be accepted subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society. The Petitioner will have liberty to file further Rejoinder in respect of the supplementary affidavit within four weeks thereafter. Let the matter be listed on 27th July, 2022 for directions.

Later on, Ms. Aparna Arun appears on behalf of the Respondents and was apprised of the Order passed earlier.