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Siti Networks Ltd vs Charchit Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 November 2021 · Citation: (2021) 11 TDSAT CK 0030

HON’BLE JUDGES
Shiva Kirti Singh, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 806, 808, 810 Of 2020
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Judgment

2 paragraphs · 102 words

Heard learned counsel for the petitioner.  Today also nobody appears for the respondent.  As per affidavit of service, notice through publication in newspapers has been effected in B P Nos. 806 and 808  of 2020 on 9.10.2021 and in B P No. 810 of 2020 on 6.10.2021.  Learned counsel for the petitioner prays for passing an order for ex-parte hearing.

Let the matter be listed before the Court of Registrar on 23.12.2021 for passing necessary orders and directions to make the petition ready for hearing.  The petitions shall be heard ex-parte, if the respondent  does not appear even by the next date.