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Rvr Infrastructures Ltd vs Sun Distribution Service Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 25 July 2023 · Citation: (2023) 07 TDSAT CK 0054

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

3 paragraphs · 167 words
1.

Mr. R. Phani Krishna, witness for the Petitioner is present today. The witness was part cross-examined by Ms. Srishti Gupta, learned counsel appearing for the Respondent. Further adjournment is sought at 02:00 pm that she has other matters fixed at NCDRC today and, thus, could not conclude the cross-examination.

2.

It has been noted in the Order dated 22.8.2022 that the cross-examination be concluded on the next date fixed since the witness has to travel from Hyderabad. One adjournment is granted to the next date fixed according to her convenience.

3.

As jointly prayed by the parties, let the matter be listed on 8th November, 2023 for further cross-examination of the Petitioner's witness. In case of any prayer for adjournment on behalf of either of the parties, it shall be subject to the cost indicated earlier. The Respondent is directed to conclude the cross-examination on the next date when the witness shall be appearing. The Petitioner is directed to produce his witness on the date fixed.