CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Tata Communications Ltd vs Candor Info Solution Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 15 November 2022 · Citation: (2022) 11 TDSAT CK 0034

HON’BLE JUDGES
Biresh Kumar, Registrar
RESULT
Allowed
CASE NUMBER
Telecom Petition No. 53 Of 2020 With Misc Application No. 176 Of 2022
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

1 paragraphs · 120 words

The matter proceeds ex-parte against the Respondent by the Order dated 19.8.2021. The Respondent has appeared and has also filed an M.A. and by the Order dated 20.9.2022, the matter now proceeds on contest. Reply along with the Vakalatnama of the Respondent and the cost imposed by the Hon'ble Bench has been filed. It was submitted on behalf of the Petitioner that they have not received a copy of the Reply. The Respondent is directed to serve a copy of the Reply during the course of the day either in hard copy or electronically. The Petitioner seeks four weeks time for filing Rejoinder. The time as prayed is allowed. Let the matter be listed for directions on 20th December, 2022.