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M/s Scod 18 Networking Pvt Ltd vs Sahara India Tv Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 25 July 2023 · Citation: (2023) 07 TDSAT CK 0053

HON’BLE JUDGES
Ram Krishna Gautam, Member
RESULT
Disposed Of
CASE NUMBER
Broadcasting Petition No. 129 Of 2014
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Judgment

3 paragraphs · 97 words
1.

Learned Counsel for both side are present. One week’s time with no further time, is being requested by counsel for Petitioner for filing its written submissions, and only after it, argument is being requested to be heard.  Learned Counsel for Respondent had already filed its written submissions.

2.

Petition is of old year 2012, and since about one year, time is being taken for filing written submissions. Learned Counsels are requested to extend their full cooperation for getting this old year petition disposed of, at an earliest.

3.

List the matter ’for final arguments’ on 17.08.2023.