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Sri Sivakami Amman Cable Tv System vs Mavis Satcom Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 19 October 2022 · Citation: (2022) 10 TDSAT CK 0036

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No. 485 Of 2021 With Misc Application No. 220 Of 2021
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Judgment

3 paragraphs · 80 words

Learned counsel for both sides are present.  Pleadings are complete.  Evidences by way of affidavit in examination-in-chief by both sides have been filed.  A request is being made for cross-examining the witness(es). The factual aspect pleaded and denied requires to cross-examined.

Hence, list the matter before Court of Registrar on 2.11.2022 for fixing the date for recording of cross examination by their respective counsels, according to his diary.

After recording of evidence in cross-examination, matter be placed before this Tribunal.