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Tata Communications Limited vs Union Of India

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 November 2023 · Citation: (2023) 11 TDSAT CK 0013

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Telecom Petition No.16 Of 2023
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Judgment

5 paragraphs · 136 words
1.

Counsel for the respondent seeks time to file reply in Telecom Petition no.25 of 2023.

2.

It is further submitted by the counsel for the Respondent that in other matters the reply has already been served upon the counsel for the petitioner and in   few matters they are yet to tender in this Tribunal.  Time to file reply is granted to the Respondent in Telecom Petition no.25 of 2023 till next date of hearing.

3.

The reply is permitted to be tendered by the respondent in other matters during the course of the day.

4.

In Telecom Petition no.26 of 2023, we had granted interim relief vide our order dated 21.9.2023 to the Petitioner which shall continue to be operative during the pendency of this Telecom Petition.

5.

These matters are, therefore, adjourned to 26.2.2024.