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Siti Network Ltd vs Pallavi Cable Links And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 23 August 2022 · Citation: (2022) 08 TDSAT CK 0044

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 552, 553, 554, 555, 556, 557 Of 2020
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Judgment

3 paragraphs · 118 words

It was submitted on behalf of the Petitioner that they have filed their Rejoinder qua Reply filed by Respondent No.1 in B.P.No.552 of 2020.

Pleadings are complete. So far the B.P.No.552 of 2020 is concerned, the parties may file their draft Issues. The Petitioner is granted two weeks time to file their draft Issues and the Respondents may file their draft Issues within two weeks thereafter after serving a copy on the other side.

So far as B.P.Nos.553, 554, 555, 556 and 557 of 2020 are concerned, the matter proceed ex-parte against all the Respondents. The Petitioner may file their ex-parte evidences within four weeks from now. Let the matter be listed for directions on 20th September, 2022.