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Rvr Infrastructures Ltd vs Sun Distribution Service Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 24 March 2023 · Citation: (2023) 03 TDSAT CK 0051

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 600 Of 2016
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Judgment

4 paragraphs · 138 words

It was submitted on behalf of the Petitioner that father of the witness Mr. R. Phani Krishna namely Mr. R.V.R. Chowdary has been found positive for SARS-Cov-2 virus and, thus, he is unable to undertake travel at present. Copies of the reports have been filed in the Court itself in this regard.

The prayer was strongly opposed on behalf of the learned counsel appearing for the Respondents and it was submitted that cost be imposed on the witness for his non-appearance today.

Since the family members of the witness are qurantined, it appears reasonable to adjourn the matter for today.

Let the matter be listed for Evidence on 4th May, 2023. The Petitioner is directed to produce his witness for further cross-examination on the date fixed failing which, the cost imposed earlier shall be payable by the Petitioner.