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Tata Communications Limited vs Northeast Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 April 2022 · Citation: (2022) 04 TDSAT CK 0007

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No.1 Of 2021 With Misc Application No. 141 Of 2022
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Judgment

2 paragraphs · 148 words

Rejoinder has been filed qua Reply filed by the Respondents. It was submitted on behalf of the Respondents that they have not received a copy of the Rejoinder filed by the Petitioner. The Petitioner undertakes to serve a copy during the course of the day. It was submitted on behalf of the Petitioner that Issues need be settled in the matter and, thus, two weeks time is prayed and allowed to the Petitioner for filing their draft Issues. The Respondents may file their draft Issues within two weeks thereafter. Let the matter be listed for Issues on 24th May, 2022.

It was further submitted on behalf of the Petitioner that they have filed a connected M.A.No.141 of 2022 with a prayer for substitution of the Authorized Representative on behalf of the company. Let the connected M.A.No.141 of 2022 be listed before the Hon'ble Bench on any convenient date.