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Siti Networks Ltd vs Garg Cable Tv Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 18 October 2023 · Citation: (2023) 10 TDSAT CK 0033

HON’BLE JUDGES
Sanjeev Pandey, Director
CASE NUMBER
Broadcasting Petition No. 310, 311, 312, 313, 314, 315, 316, 317 Of 2021
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Judgment

1 paragraphs · 150 words

Mr. V. Suresh Kumar, A.R. of the IRP seeks permission to file Vakalatnama within two weeks. He may do so. Mr. Sandeep Arya,  Learned Counsel appears for Respondent No.1 in B. P. Nos.310, 311, 313,  315 & 317 of 2021 and states that issues have been framed in all these matters and seeks permission to file evidence affidavits in the course of the day. He is permitted. Mr. Sandeep Arya also states that vide Order of this Hon'ble Tribunal, Respondent No.2 has been deleted from array of parties in all these matters. The Registry of this Court is directed to submit a report before the next date on the status of Respondent No.1 in B.P.Nos.312, 314 and 316 of 2021 as to whether these matters are being proceeded ex-parte against Respondent No.1 or otherwise and also on R-2 in all matters. List the matter on 8th November, 2023 for "Directions."