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Siti Networks Ltd vs Vickey Cable And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 20 April 2022 · Citation: (2022) 04 TDSAT CK 0058

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition Nos. 722, 728, 730 Of 2020
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Judgment

4 paragraphs · 138 words

On the last occasion no one appeared for respondent no. 2, still time was granted for filing their draft issues.  Today Mr. Himashu Dhawan appeared on behalf of the respondent no. 2 and submits that he has no instructions in the matter and thus prays for withdrawal of his Vakalatnama.  The statement of learned counsel is taken on record.  Let a copy of this order be sent to the respondent no. 2 in all the matters so that he may take appropriate steps by engaging a new counsel.

Let the matter be listed on 1.6.2022 for directions.

The respondent no. 2 must file fresh Vakalatnama or may appear in person within four weeks from now.

Draft issues, if any, may also be filed by respondent no. 2 after serving a copy on the petitioner before the next date.