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Star India Pvt Ltd vs Rewari Digital Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 10 May 2022 · Citation: (2022) 05 TDSAT CK 0035

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 567 Of 2020
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Judgment

1 paragraphs · 166 words

Four weeks further time is prayed and allowed to the Petitioner for filing their Evidence Affidavits but by way of last indulgence. Mr. Nittin Bhatia appearing for the Respondents seeks discharge from the matter on the ground that he has stopped receiving instructions from the Respondents M/s.Rewari Digital Network. The statement of Mr. Nittin Bhatia is taken on record. The Registry of this Court is directed to send a copy of this Order to the Respondents M/s. Rewari Digital Network through e-mail as well as through Registered Post. Earlier, the Registered cover sent to the address of M/s. Rewari Digital Network has returned unserved for the reason that they have left the premises and, thus, the Petitioner is directed to furnish the new address of the Respondents for the above purpose within two weeks from now so that this Order may be sent to the Respondents directing them to take appropriate steps in the matter. Let the matter be listed on 11th July, 2022 for directions.