Tribunals and CommissionsSingle Bench

Sri Sivakami Amman Cable Tv System vs Mavis Satcom Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 18 April 2023 · Citation: (2023) 04 TDSAT CK 0027

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 485 Of 2021
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Judgment

2 paragraphs · 138 words

Further cross-examination of Mr. Saisiva K. G. Sivasubramanian was recorded on fresh oath and during the course of the cross-examination, the IRDs were marked Exhibit-1. The return Gate Pass No.2387 was marked Exhibit-2 and the acknowledgement letter dated 20.06.2016 was assigned mark `X' and acknowledgement of Income Tax Return for the year 2020-21 was assigned mark `Y' for identification. The documents filed today are annexed with the deposition and the cross-examination recorded today is placed on record. The witness is discharged after conclusion of his cross-examination.

A prayer is made on behalf of the Petitioner for cross-examination of the Respondent's witness. The Respondent is directed to adduce his witness Mr. Anton Jawahar whose affidavit was filed earlier for cross-examination on the next date fixed in the matter. Let the matter be listed on 26th May, 2023 for cross-examination.