CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Tata Communications Limited vs Northeast Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 29 August 2023 · Citation: (2023) 08 TDSAT CK 0019

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 1 Of 2021
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 · 172 words
1.

It was submitted on behalf of the Petitioner that the connected M.A.No.19 of 2023 with a prayer for substitution of the A.R. was allowed by the Hon'ble Bench vide Order dated 3.8.2023. The evidence affidavit of Mr. Chandan Kumar Srivastava, a newly appointed A.R. of the Petitioner Company which was filed on 31.1.2023 is taken on record.

2.

Nobody appears on behalf of the Respondents even today although Mr. Amith J. appeared earlier on behalf of the Respondents Mr. Rajesh Mahale.

3.

Four weeks time is granted to the Respondents to file their evidence affidavits, if any. Let a copy of this Order be sent to the absent Respondents through e-mail as well as by Registered Post for information and compliance. It is further made clear that in case the Respondents fail to take steps in the instant matter, the matter may be listed before the Hon'ble Bench for foreclosure of the right of the Respondents to file the evidences. Let the matter be listed for "Directions" on 10th October, 2023.