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Siti Networks Ltd vs Sri Ganesh Cable Networks And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 April 2022 · Citation: (2022) 04 TDSAT CK 0010

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 426, 428, 430, 438, 439, 440 Of 2021
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Judgment

2 paragraphs · 142 words

It was submitted by Mr. Kunal Vats appearing for Respondent No.1 that since the A.R. of the Respondents Company is still not well, he has no instructions regarding the case and, thus, seeks discharge from the case. The statement of the Learned Counsel is taken on record.

Let fresh notices be issued against Respondent No.1 in the matter. Let the matter be listed on 24th May, 2022 for directions. The Petitioner may file an Affidavit of Service regarding service of notices within four weeks from now in B.P.No.426 of 2021. The other matters are proceeding ex-parte against the Respondents. The Petitioner may file ex-parte evidences in the remaining matters within four weeks from now. The Learned Counsel appearing for Respondent No.1 in B.P.No.426 of 2021 has also produced proof regarding payment of the cost imposed earlier. Let it be kept on record.