CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Siti Network Ltd vs Sri Laxmi Venkateshwara Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 4 January 2024 · Citation: (2024) 01 TDSAT CK 0003

HON’BLE JUDGES
Sanjeev Pandey, Director
CASE NUMBER
Broadcasting Petition Nos. 634, 636, 638, 639, 641, 642, 643, 673, 676 Of 2020
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 · 115 words
1.

Ms. Swasti Misra, Advocate for Resolution Professional states that evidence affidavit of the Petitioner is on record. She further states that she would be needing two weeks time to file her Vakalatnama. She may do so.

2.

Mr. Rohan Dua, Advocate for Respondent No.2 seeks permission to file his evidence affidavit in B.P.No.676 of 2020 by tomorrow (05.01.2024). He is permitted. He states that his evidence affidavits in other matters are on record.

3.

As prayed for by Ms. Vidya Prabhakaran Khurana and Mr. Aditya Krishna, Advocates for Respondent No.1 in their respective matters, further time of three weeks is given for filing evidence affidavits. List the matter for Directions on 29th January, 2024.