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Siti Networks Ltd vs Pallavi Cable Links And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 27 September 2021 · Citation: (2021) 09 TDSAT CK 0085

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Broadcasting Petition N0s. 552, 553, 554, 555, 556, 557 Of 2020
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Judgment

2 paragraphs · 126 words

On the earlier occasion, time was granted to Respondent No.1 in B.P.No.552 of 2020 subject to payment of cost of Rs.5000/-. Further time of two weeks is prayed on behalf of Respondent No.1. The time as prayed for is allowed. The Registry of this Court shall receive the reply filed by Respondent No.1 in B.P.No.552 of 2020 subject to payment of cost imposed earlier, if filed within two weeks from now.

The reply has been filed on behalf of Respondent No.2 in B.P.No.552 of 2020 and a prayer was made on behalf of the Petitioner that the Petitioner intends to file a Rejoinder and, thus, four weeks time be granted. The time as prayed for is allowed. List the matter on 11th November, 2021 for directions.