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Rvr Infrastructures Ltd vs Sun Distribution Service Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 4 May 2023 · Citation: (2023) 05 TDSAT CK 0009

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

2 paragraphs · 158 words
1.

It was submitted on behalf of the Petitioner that the witness could not attend the Court today as he could not travel to New Delhi. A prayer is made for adjournment.

2.

The prayer was strongly opposed on behalf of the learned counsel appearing for the Respondent. By the Order dated 24.3.2023, cost was imposed on the Petitioner in case he fails to produce his witness today. The Petitioner is directed to deposit the cost imposed earlier failing which, his evidence may be placed before the Hon'ble Bench for being struck off. The matter is adjourned with the consent of the parties to 25th July, 2023 with a direction to the Petitioner to produce his witness on the date fixed. It is further made clear that adjournment on behalf of either of the parties on the next date fixed in the matter shall be subject to further cost of Rs.10,000/- payable to the TDSAT Employees Welfare Society.