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Siti Networks Ltd vs Raj Communication

Telecom Disputes Settlement And Appellate Tribunal · Decided on 3 May 2023 · Citation: (2023) 05 TDSAT CK 0011

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 789 Of 2021
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Judgment

4 paragraphs · 121 words
1.

At last, after issuance of the Bailable Warrant by this Tribunal, now, the respondent has engaged a counsel who is appearing and seeks time to get instructions to file Vakalatnama and to file reply. Two weeks’ time from today is granted to file Vakalatnama.

2.

Time to file reply is also granted subject to the payment of cost Rs. 10,000. which will be deposited by way of Demand Draft in the name of “TDSAT Employees Welfare Society” within a period of 4 weeks from today.

3.

Registry in this Tribunal shall accept the reply only upon deposition of cost. The reply is permitted to be filed on or before next date of hearing.

4.

This matter is adjourned to 25.9.2023