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Sun Distribution Services Private Limited vs All Digital Network India Ltd & Ors

Telecom Disputes Settlement And Appellate Tribunal · Decided on 12 July 2023 · Citation: (2023) 07 TDSAT CK 0019

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 233 Of 2015 With Misc Application No. 439, 466 Of 2022
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Judgment

3 paragraphs · 217 words
1.

Mr. Arvind Kumar Mysore Bhaskar, witness on behalf of Respondent No.3 is present. The witness was cross-examined by the learned counsel appearing for the Petitioner. The witness is discharged after his cross-examination.

2.

Mr. Aditya S., Proxy Counsel for Mr. M.S.Vishnu Sankar appears on behalf of Mr. Basavaraj Neelangi. It was further submitted that Mr. Basavaraj Neelangi has expired and he shall be filing an appropriate application along with his death certificate in due course. Two weeks time is prayed and allowed with a direction to file such application before the next date fixed in the matter.

3.

In terms of the directions of the Hon'ble Bench vide Order dated 13.4.2023, other Directors of R-3 Mr. Basavaraj Bhadrappa was directed to remain physically present. The said Director of R-3 company was absent on the last date also. Let the matter be listed before the Hon'ble Bench at an early date for appropriate directions against Mr. Basavaraj Bhadrappa, the Director of R-3 who despite intimation by this Court has abstained from appearing. Let a copy of this Order be sent to the Director of R-3 Mr. Basavaraj Bhadrappa at the address given in Order dated 30.11.2022 of the Hon'ble Bench. Let the matter be listed before this Court as per the directions of the Hon'ble Bench thereafter.