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Nxt Digital Ltd vs Ravi Kumar And Ors

Telecom Disputes Settlement And Appellate Tribunal · Decided on 21 September 2022 · Citation: (2022) 09 TDSAT CK 0062

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 536 Of 2017
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Judgment

1 paragraphs · 128 words

It was submitted on behalf of Respondent No.1 that the Respondent No.1 is a proprietary firm and the owner Mr. K. Ravi Kumar has expired on 11.05.2021. It was further submitted that this fact was never brought to the knowledge of the learned counsel appearing for Respondent No.1 and it came to their knowledge only when the evidence affidavits were prepared and sent for signature of the Respondent No.1 and, thus, time is prayed for substitution of the LRs of the deceased proprietor of Respondent No.1. Four weeks time is prayed and allowed to the Petitioner for filing proper substitution application. The Respondents to furnish details of LRs of the proprietor of the Respondent No.1, if any. Let the matter be listed for directions on 20th October, 2022.