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Tata Communications Limited vs Northeast Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 31 October 2023 · Citation: (2023) 10 TDSAT CK 0037

HON’BLE JUDGES
Sanjeev Pandey, Director
CASE NUMBER
Telecom Petition No. 1 Of 2021
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Judgment

1 paragraphs · 122 words

Ms. Deboleena Dutta, Learned Counsel for Petitioner states that no one is appearing for Respondent since last several dates. It is further informed that evidence affidavit has not yet been filed by Respondent. The Registry of this Court is directed to send a certified copy of this Order to the counsel for Respondent as well as Respondent by post and also by e-mail intimating that in case no one appears for Respondent on the next date, the matter may proceed ex-parte against it. Learned Counsel for Petitioner also undertakes to supply a copy of this Order to Respondent. Let evidence affidavit, if any, be filed by Respondent in further time of four weeks.  List the matter for Directions on 12th December, 2023.