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Sheetla Cable Network, Haryana vs Zee Entertainment Enterprise Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 24 July 2023 · Citation: (2023) 07 TDSAT CK 0061

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 514 Of 2021
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Judgment

3 paragraphs · 115 words
1.

Against the allegations of the respondent that there is a piracy going on at the behest of this petitioner and despite the disconnection of supply of signals by the respondent, the petitioner is Broadcasting the channels of the respondent against the allegations which are based upon Audit Report, the petitioner was not permitted to withdraw the petition.

2.

Today when the matter is called out, nobody appears on behalf of the petitioner. We have already issued a Bailable Warrant upon the owners of the petitioner. As a last chance given to the petitioner, this matter is adjourned to 2.8.2023.

3.

This matter will be heard along with Broadcasting Petition No.567/2020 and Broadcasting Petition No.536/2020.