CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Siti Networks Ltd vs Neelam Bhola And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 1 February 2023 · Citation: (2023) 02 TDSAT CK 0007

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
RESULT
Disposed Of
CASE NUMBER
Broadcasting Petition No. 136 Of 2021 With Misc Application No. 140 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

8 paragraphs · 226 words

When the matter is called out, we have heard the counsel for the petitioner.

Nobody appears on behalf of respondent no. 1.

Counsel appearing for the respondent no. 2 submitted that they have filed an M.A. for their deletion as party respondent no. 2 because there is no prayer against respondent no. 2 nor any evidence has been given against the respondent no. 2 by the petitioner.

Counsel appearing for the petitioner submitted that at this stage they have no much objection, if the M.A preferred by the respondent no. 2 is allowed.

Having heard the counsels for both the sides and looking to the facts and circumstances of the case and also looking to the averments and allegations levelled in the memo of the B.P and also looking to the prayer in this Broadcasting Petition and also looking to the fact that no evidence has been led by the petitioner against respondent no. 2. In view of these facts, we hereby direct the petitioner to delete respondent no. 2.

M.A No. 140 of 2021 is allowed and disposed of.

Amended memo of the parties shall be supplied by the petitioner.

As nobody appears on behalf of the respondent no. 1, with a view to give one more chance to the respondent no. 1, who is now the only respondent, this matter is adjourned to 25.7.2023.