CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Siti Networks Ltd vs Lco Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 February 2024 · Citation: (2024) 02 TDSAT CK 0049

HON’BLE JUDGES
Ram Krishna Gautam, Member
ACTS & SECTIONS REFERRED
Code of Civil Procedure Act, 1908 — Order 9 Rule 7
CASE NUMBER
Broadcasting Petition Nos. 127, 128, 129, 130, 131, 132, 133, 134, 135, 136, 137, 138, 139, 140, 141, 142, 143, 144, 145, 146 Of 2018 With Misc Application Nos. 23, 24, 25, 26, 27, 28, 29, 30, 31, 32, 33, 34, 35, 36, 37, 38, 39 Of 2024
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

5 paragraphs · 145 words
1.

Case taken up. Learned Counsel for both side are present.

2.

In many of cases of this bunch, application under Order 9 Rule 7, has been moved, with a prayer for recalling order for proceeding ex-parte, and giving opportunity for filing reply. Then after, giving chance for leading evidences and arguments be got heard.

3.

Learned Counsel for Petitioner is to file counter, over these Miscellaneous Applications. The Petition was said to be of year 2018, and after service through Police Mode, this appearance is there. The ground given in the application, is to be rebutted.

4.

Let counter, if any, over these Miscellaneous Applications, under Order 9 Rule 7 of CPC, by Petitioner, be got filed within four weeks. Rejoinder, if any, may be filed within one week thereafter.

5.

List the matter 'for hearing' on 21.05.2024 for disposal of these Miscellaneous Applications.