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Noida Software Technology Park vs Star India Pvt Ltd & Ors & Ors

Telecom Disputes Settlement And Appellate Tribunal · Decided on 2 May 2022 · Citation: (2022) 05 TDSAT CK 0003

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 314 Of 2015 With Misc Application No. 36, 37, 110 Of 2016
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Judgment

2 paragraphs · 115 words

Nobody appears for the Petitioner or the liquidator in the matter even today. Let the matter be adjourned to 4th August, 2022. The Respondent No.1 may update regarding the liquidation proceedings against Petitioner by the next date fixed in the matter.

Later on, Mr. Mohit Uppal appears on behalf of the Petitioner Company (Noida Software Technology Park, Delhi) and apprises that the liquidation proceedings are still going on in the matter. The Learned Counsel was apprised of the Order passed earlier. He files a copy of the Order I.A.-1263/2020(PB) in C.P. No.(IB)-1344(PB)/2018 dated 04.09.2020 passed by the Hon'ble NCLT,  Principal Bench, New Delhi. As prayed, he is permitted to file fresh Vakalatnama within two weeks.