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Siti Network Ltd vs Vinay Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 17 February 2023 · Citation: (2023) 02 TDSAT CK 0033

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition Nos. 345, 352, 353, 354, 357, 359, 361, 366, 367, 369, 375, 379, 380, 381, 382, 384, 385 Of 2021
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Judgment

2 paragraphs · 213 words

Four weeks time was granted to the petitioner on the last occasions in B.P. No. 361, 367 and 380/2021. Further time of four weeks is prayed on behalf of the petitioner for filling their evidences affidavit in B.P. NO. 361 &380/2021. It is needless to mention that issues were settled on 15.9.2022 and since then time has been granted to the petitioner to file their evidence affidavit who have filed their ex-parti evidences in B.P. No. 347, 375,379,381,382 and 385 of 2021 only. Time as prayed is allowed to the petitioner by way of last indulgence. The respondent may file their evidence affidavit within four weeks thereafter. Further extension of time may be subject to cost.

In B.P No. 367 of 2021, M.A. No. 534 of 2022 was allowed by the order dated 6.1.2023 and reply of the respondent was permitted to be filled which was actually filed on 20.12.2022. In the light of the order dated 6.1.2023 of the Hon’ble Bench the matter now proceeds on contest. Four weeks time is prayed and allowed to the petitioner in B.P No. 367 of 2021 to file their rejoinder, if any. The respondent may filed sur-rejoinder within one week of filing of the rejoinder. Let, the matter be listed for the direction on 20.4.2023.