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Siti Networks Ltd vs Rathee Cable Network(om Dutt Bhardwal )

Telecom Disputes Settlement And Appellate Tribunal · Decided on 18 April 2022 · Citation: (2022) 04 TDSAT CK 0044

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 817, 818, 819 Of 2020 With Misc Application No. 165 Of 2021
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Judgment

4 paragraphs · 105 words

Two weeks' further time is prayed and allowed to the Petitioner for filing their Ex-parte evidences.

Report has been received from the office regarding M.A. No. 165 of 2021 filed in B.P. No. 819 of 2020. The said M.A. under Section 20 of TRAI Act for non-compliance of order dated 06.01.2021 has still not been disposed off.

By the order dated 03.02.2022 the M.A. was allowed to be heard Ex-parte along with the main petition. Office to ensure that the connected M.A. No. 165 of 2021 appear in the cause list along with B.P. No. 819 of 2020.

List the matter on 11.05.2022 for Directions.