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Star India Pvt Ltd vs Multi Reach Media Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 8 December 2023 · Citation: (2023) 12 TDSAT CK 0009

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No. 147 Of 2019 With Misc Application No. 160, 232 Of 2019
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Judgment

5 paragraphs · 192 words
1.

Learned counsel for both side are present.  The matter was listed before Court of Registrar. From there it was listed before this Bench, wherein evidence and affidavit were filed before Court of Registrar.  A request was made there at for cross - examination of the witness(es) and for this purpose, this was directed to be pleaded before this Bench.

2.

As examination-in-Chief by both sides, by way of affidavit, under Order 19 of CPC, has been filed in this petition, before Court of Registrar, and the same are on record, a request is for cross-examination of those witness(es).  The same is being permitted.

3.

Witness(es) of both sides be cross-examined by other side's counsel before the Court of Registrar. Then after ripening of file, for arguments, the matter be listed before this Bench.

4.

Court of Registrar is being expected to expedite the matter by recording of examination-in-chief and cross-examination of witness(es) of both sides ,by other side, without giving unnecessary adjournment.

5.

Parties to appear before Court of Registrar on 19.12.2023 for getting their witness(s) cross-examined or getting a date, as per diary of Court of Registrar for the same.