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Siti Network Ltd vs Sanjay Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 17 February 2023 · Citation: (2023) 02 TDSAT CK 0032

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 222, 223, 227 Of 2018
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Judgment

1 paragraphs · 147 words

Nobody appears on behalf of the respondent. Issues in the instant matters were framed on 23.8.2021. Evidence affidavits have also been filed on behalf of the petitioner and the matter is pending for filing evidence affidavits on behalf of the respondents alone since 10.1.2020. Matters was listed before the Hon’ble Bench by the order dated 20.10.2022 and consequent there to the matter has been listed by the order dated 24.1.2023 to grant time to the respondent No. 1 for filling their examination-in-chief by today. Since no evidence affidavit has been filed on behalf of the respondent even today. One more opportunity is extended to the respondent before passing any adverse orders to file his evidence affidavit. Let, the matter be listed on 27.2.2023 For directions. Let the copy of this order be sent to the learned counsel for the respondent through email for information and strict compliance.