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Siti Networks Ltd vs Suresh Verma Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 31 May 2023 · Citation: (2023) 05 TDSAT CK 0066

HON’BLE JUDGES
Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 105 Of 2021
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Judgment

5 paragraphs · 130 words
1.

At last, after issuance of the notice by this Tribunal, now, the respondent has engaged a counsel who is present today and seeks time to get instructions, to file Vakalatnama and to file reply.

2.

Vakalatnama shall be filed within two weeks on behalf of the respondent.

3.

Time to file reply is also granted subject to the payment of cost Rs. 5,000/-. This amount shall be deposited by the respondent by way of Demand Draft in the name of “TDSAT Employees Welfare Society” within a period of 4 weeks from today.

4.

The reply is permitted to be filed thereafter on or before next date of hearing. The Registry is directed to accept the reply only upon deposition of the cost.

5.

This matter is adjourned to 05.9.2023.