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Star India Pvt Ltd vs Multi Reach Media Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 27 September 2023 · Citation: (2023) 09 TDSAT CK 0046

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 147 Of 2019 With Misc Application No. 160, 232 Of 2019
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Judgment

2 paragraphs · 125 words
1.

It was submitted on behalf of the respondent that they are ready with their evidence affidavit and even a copy of the same has been served on the other side. It was further submitted that it shall be filed, during the course of the day. Time as prayed, is allowed. Let the matter be listed before the Hon’ble Bench under the head ‘for hearing’ in due course subsequent to filing of the evidence affidavit, on behalf of the respondent in due course.

2.

It was prayed on behalf of the respondent that they intend to cross-examine the witness whose evidence has been filed, on behalf of the petitioner. The respondent may renew their prayer before the Hon’ble Bench, when the matter is listed there.