CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Siti Cable Network Ltd vs Dhariya Cable & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 16 May 2023 · Citation: (2023) 05 TDSAT CK 0031

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 567 Of 2017
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

3 paragraphs · 142 words
1.

Mr. V. Suresh Kumar, witness for the Petitioner is produced. Part cross-examination of the witness is recorded and placed on record. Further cross-examination of the witness is deferred on the prayer of the Respondents with a direction to the witness to produce the original of Interconnect Agreement dated 11.9.2015 (Annexure-P-4 along with acknowledgement of service of the same on the Respondents on the next date fixed in the matter.

2.

Since the matter relates to Indore (M.P.) and the Respondents are residents of Indore, as prayed by the parties, the matter is fixed for 14th July, 2023 in terms of the Dept. of Telecommunication, Ministry of Communications, Govt. of India's Gazette Notification No.3708 dated 18.8.2022.

3.

The Petitioner is directed to produce his witness with the original of the documents on the date fixed when the Court sits at Indore (M.P).