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Siti Cable Network Ltd vs Payal Cable Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 27 September 2021 · Citation: (2021) 09 TDSAT CK 0086

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition N0s.562, 563, 565, 566, 567, 569, 570, 571 Of 2017
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Judgment

2 paragraphs · 153 words

It has been reported by the Registry of this Court that despite the directions of this Court, the matter could not be listed before the Hon'ble Bench because of non-availability of the Hon'ble Bench. Time was also given to Respondent No.2 to file fresh Vakalatnama in B.P.No.565 of 2017 which has been filed and is available on record of the case. Let the matter be listed before the Hon'ble Bench for passing appropriate orders regarding foreclosure of the right of Respondent No.1 in B.P.Nos.566 and 567 of 2017 to file the Evidence Affidavit.

It was further submitted on behalf of the Respondent No.2 that they do not intend to file any Evidence Affidavit in the matter. Since the pleadings and evidences are complete regarding the Petitioner and other Respondents except Respondent No.1 in B.P.Nos.566 and 567 of 2017, the matter may be listed for hearing in due course before the Hon'ble Bench thereafter.