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Sandesh Digital Cable Tv Network & Co vs Den Enjoy Cable Network Pvt. Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 5 April 2022 · Citation: (2022) 04 TDSAT CK 0015

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 238, 239 Of 2017
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Judgment

3 paragraphs · 102 words

It was submitted on behalf of the Petitioner in B.P.No.238 of 2017 that the matter has been amicably settled between the parties and, thus, a prayer that the matter be listed before the Hon'ble Bench for disposal. No objection is raised on behalf of the Respondent.

Let B.P.No.238 of 2017 be listed separately before the Hon'ble Bench on any appropriate date.

In B.P.No.239 of 2017,  it was submitted on behalf of the Petitioner that they have to produce witness for cross-examination. Let the matter be listed separately for evidences on 15th July, 2022. The Petitioner to produce witness on the date fixed.