CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Shreya Broadcasting Pvt Ltd vs Machilipatnam Communication Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 18 April 2022 · Citation: (2022) 04 TDSAT CK 0041

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 329, 330, 331 Of 2019 With Misc Application No. 347, 348 Of 2019
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

2 paragraphs · 112 words

No one appears for the Respondent in B.P. No. 329 of 2019 today. Evidences have been filed on behalf of the Petitioner in the matters.  Evidences of behalf of the Respondent have also been filed in B.P. No. 329 of 2019 and learned counsel appearing for the Respondent in B.P. Nos. 330 and 331 of 2019 submits that she shall be filing evidences on behalf of the Respondent during the course of the day. It was conceded by the learned Counsel appearing for the Petitioner that he has received the copy of the same also.

Let the matters be listed under the head for hearing before the Hon’ble Bench in due course.