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Siti Networks Ltd vs Arpita Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 1 June 2022 · Citation: (2022) 06 TDSAT CK 0001

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 604, 605, 612 Of 2021
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Judgment

1 paragraphs · 106 words

It was submitted on behalf of the Petitioner that they have filed their Rejoinder qua Reply filed by the Respondents. The learned counsel appearing on behalf of the Respondents seeks sometime for filing sur-Rejoinder qua Rejoinder filed by the Petitioner and it was submitted that the Petitioner along with Rejoinder has filed certain new documents and, thus, an opportunity be offered to the Respondents to rebut those new contentions. Six weeks time is prayed and allowed to the Respondents for filing their sur-Rejoinder qua Rejoinder filed by the Petitioner. The time as prayed is allowed. Let the matter be listed on 3rd August, 2022 for directions.