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Quadrant Televentures Ltd vs Bharat Sanchar Nigam Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 31 October 2023 · Citation: (2023) 10 TDSAT CK 0038

HON’BLE JUDGES
Sanjeev Pandey, Director
CASE NUMBER
Telecom Petition No.10 Of 2021
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Judgment

2 paragraphs · 100 words
1.

Mr. Ravi S.S.Chauhan, Learned Counsel for Petitioner states that he has filed his evidence affidavit, however, the Deponent has since left the Petitioner Company. He, therefore, prays for substitution of witness. He seeks two weeks time to file the application as well as evidence of the substituted witness. Learned Counsel may do so as per the TDSAT Procedures, 2005.

2.

List the matter before this Court for Directions on 5th December, 2023. The Registry of this Court shall list the application on a convenient date as may be filed by the Petitioner for appropriate orders of the Hon'ble Tribunal.