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Siti Networks Ltd vs Manoj Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 26 September 2023 · Citation: (2023) 09 TDSAT CK 0048

HON’BLE JUDGES
Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition Nos. 106, 107, 108, 109 Of 2023
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Judgment

3 paragraphs · 125 words
1.

Mr. V.Suresh Kumar, Authorized Representative of the petitioner Company appears and submits that he is appearing on behalf of Mr. Rohit Ramesh Mehra s/o Mr. Ramesh Ramnath Mehra, who has been appointed as the Interim Resolution Professional (IRP) of SITI Networks Ltd.(petitioner herein) vide order dated 22.02.2023 passed by the NCLT, Mumbai Bench in “IndusInd Bank Ltd. Vs SITI Networks Ltd.” (C.P. No.690/IBC/MB/2022 in accordance with Insolvency and Bankruptcy Code, 2016 and that Mr. Rohit Ramesh Mehra, has been confirmed as Resolution Professional (RP) of SITI Networks Ltd. Hence, Mr.V.Suresh Kumar seeks time to file Vakalatnama on behalf of SITI Networks Ltd. as IRP.

2.

As prayed, Vakalatnama may be filed within three weeks from today.

3.

These matters are, therefore, adjourned to 22.12.2023.