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Siti Networks Ltd vs Swastik Communication

Telecom Disputes Settlement And Appellate Tribunal · Decided on 21 February 2023 · Citation: (2023) 02 TDSAT CK 0045

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 205 Of 2021
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Judgment

4 paragraphs · 112 words

Counsel appearing for the respondent is seeking time to file the vakalatnama to get instructions and to file reply.

Vakalatnama shall be filed during the course of the day as submitted by the counsel by the respondent.

Time to file reply is also granted, subject to the payment of cost at Rs. 10,000/-. This cost shall be deposited by way of Demand Draft payable to "TDSAT Employees Welfare Society" within a period of four weeks from today. The reply shall be accepted by the Registry only upon the deposition of the aforesaid cost. The reply shall be filed on or before the next date of hearing.

This matter is adjourned to 7.7.2023.