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Rvr Infrastructures Ltd vs Sun Distribution Service Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 9 January 2022 · Citation: (2022) 01 TDSAT CK 0090

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 600 Of 2016
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Judgment

1 paragraphs · 115 words

It was submitted on behalf of the petitioner that their witness whose cross-examination continues from the last occasion could not be present today as he is busy with some professional engagements. It was thus prayed that the matter be adjourned and fixed for 20.2.2023 for his further cross-examinations. Time as prayed is allowed but in case the witness is not present on the next date fixed in the matter further cross examination of petitioner’s witness shall be subject to cost of Rs.5000/- payable to the TDSAT Employees Welfare Society. Let the matter be listed for evidence on the date fixed and the petitioner is directed to produce his witness on the date prayed by him.