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Tata Communications Limited vs Udan Enterprisese Pvt.ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 2 May 2023 · Citation: (2023) 05 TDSAT CK 0001

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 80 Of 2020
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Judgment

4 paragraphs · 147 words
1.

Nobody appears on behalf of the Petitioner. Mr. Aditya Krishna appears on behalf of the Respondents. It was submitted that two weeks time was granted to them for filing their evidence affidavits but it could not be filed within the time allowed. A prayer is made for waiver of the cost imposed earlier.

2.

Since the Respondents are ready with their evidences today, the Registry of this Court is directed to receive the evidences, if filed, during the course of the day without the cost imposed earlier failing which, the evidence affidavits shall be accepted subject to the cost imposed earlier.

3.

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.

Later on, Ms. Deboleena Dutta appears on behalf of the Petitioner who was apprised of the Order passed earlier.