CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Tata Communications Limited vs Ddc Broadband Pvt.ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 4 September 2023 · Citation: (2023) 09 TDSAT CK 0015

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 4 Of 2020
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

3 paragraphs · 106 words
1.

Evidence affidavits have been filed on behalf of the Respondents on 30.8.2023 which are taken on record.

2.

Pleadings and evidences are complete in the matter. Let the matter be listed before the Hon'ble Bench under the head "For Hearing" in due course.

3.

It was submitted on behalf of the Respondents that they intend to cross-examine the witness whose evidence affidavit has been filed on behalf of the Petitioner. The Respondents may make such a prayer when the matter is listed before the Hon'ble Bench. The Registry of this Court is directed to list the matter before the Hon'ble Bench at an early date.