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Swiftmail Communications Ltd vs Karamcodu Broadband Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 11 September 2023 · Citation: (2023) 09 TDSAT CK 0028

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Telecom Petition No. 25 Of 2020
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Judgment

4 paragraphs · 144 words
1.

At last, after issuance of the notice through concerned Police Station and that too through District Superintendent of Police by this Tribunal, now, the respondent has engaged a counsel who is present today and seeks two weeks’ time to file Vakalatnama and some more time to file reply. Two weeks’ time is granted to file Vakalatnama to the respondent.

2.

Time to file reply is also granted to the respondent subject to, payment of cost Rs. 5,000/-. This amount shall be deposited by the respondent by way of Demand Draft in favor of “TDSAT Employees Welfare Society” within a period of 4 weeks from today.

3.

The reply is permitted to be filed thereafter on or before next date of hearing. The Registry is directed to accept the reply only upon deposition of the cost.

4.

This matter is, therefore, adjourned to 5.12.2023.