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Tata Communications Ltd vs Sikka Broadband Pvt.ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 15 November 2022 · Citation: (2022) 11 TDSAT CK 0038

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition No. 90 Of 2019
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Judgment

3 paragraphs · 110 words

Evidence affidavit of the Respondent along with the cost imposed earlier has been filed. The Petitioner has earlier filed evidence affidavit of the substituted A.R. of the Petitioner Company.

It was submitted on behalf of the Petitioner that they are yet to receive a copy of the evidence affidavit filed on behalf of the Respondents. The learned counsel appearing on behalf of the Respondents submitted that they have already served a copy and further undertakes to serve a fresh copy electronically during the course of the day.

Since pleadings and evidences are complete in the matter, let the matter be listed before the Hon'ble Bench for hearing in due course.