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Siti Networks Ltd vs Garg Cable Tv Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 8 November 2023 · Citation: (2023) 11 TDSAT CK 0003

HON’BLE JUDGES
Sanjeev Pandey, Director
CASE NUMBER
Broadcasting Petition Nos. 310, 311, 312, 313, 314, 315, 316, 317 Of 2021
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Judgment

3 paragraphs · 137 words
1.

The Registry of this Court has informed that B.P.Nos.312, 314 and 316 of 2021 are proceeding ex-parte against Respondent No.1 in terms of Order dated 11.11.2021 passed by this Hon'ble Tribunal. Respondent No.2 in B.P.No.314 of 2021 is also ex-parte as per Order dated 6.1.2022. Respondent No.2 in B.P.Nos.310, 311, 312, 313, 315, 316 and 317 of 2021 has been deleted from the array of the parties vide Order dated 6.1.2022. The Registry has also informed that evidence affidavits have been filed by Respondent No.1 in B.P.Nos.310, 311, 313, 315 and 317 of 2021.

2.

Vakalatnama of Mr. V. Suresh Kumar, A.R. of Resolution Professional has not yet been filed.

3.

As prayed for by Mr. Karan Vir Khosla, Advocate, appearing on behalf of Siti Networks Ltd., list these matters for Directions on 22nd December, 2023.