CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Siti Networks Ltd vs Kalsi Cable Tv Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 September 2023 · Citation: (2023) 09 TDSAT CK 0011

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 516, 517, 518, 519, 520, 521, 522, 523, 524, 525 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 162 words
1.

It was submitted on behalf of the Petitioner that they have filed their evidence affidavits in B.P.Nos.517 of 2021 on 27.7.2023 and in B.P.Nos.518 and 525 of 2021 on 28.7.2023. The evidence affidavits are taken on record.

2.

The learned counsel appearing for the Respondents submits that they have not received a copy of the evidence affidavits to which the learned counsel appearing for the Petitioner undertakes to serve a copy electronically during the course of the day. Four weeks time is prayed and allowed to the Respondents in B.P.Nos.517, 518 and 525 of 2021 for filing their evidence affidavits.

3.

It was further submitted on behalf of the Petitioner that insolvency proceedings have already been initiated against the Petitioner Company under the Insolvency and Bankruptcy Code (IBC) before NCLT, Mumbai Bench and in C.P.No.690/IBC/MB/2022, Interim Resolution Professional (IRP) has already been appointed by NCLT, Mumbai against the Petitioner Company. Let the matter be listed for "Directions" on 12th October, 2023.