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Nxt Digital Ltd (resulting Company) vs Sahana Films Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 12 October 2022 · Citation: (2022) 10 TDSAT CK 0017

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 487 Of 2021
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Judgment

4 paragraphs · 105 words

Counsel for the respondent submitted that settlement has already been arrived at between the parties to this litigation. Counsel for the petitioner submitted that they have no instructions of settlement of the dispute. Hence, petitioner is seeking time to verify this fact.

Meanwhile, the respondent is permitted to bring on record this settlement by way of the affidavit.

Hence, this matter is adjourned to 18.11.2022.

As per the Govt. of India's Gazette Notification No. 3708 dated 18th August, 2022, and at the request by counsel for the parties, this matter will be heard at Pune in the State of Maharashtra on 18.11.2022 at 11 a.m.