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Vodafone Idea Ltd vs Union Of India

Telecom Disputes Settlement And Appellate Tribunal · Decided on 1 September 2023 · Citation: (2023) 09 TDSAT CK 0001

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Telecom Petition Nos. 44, 45, 46 Of 2021 With Misc Application No.377, 383 Of 2021
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Judgment

2 paragraphs · 133 words
1.

Rejoinder Affidavits have been filed on behalf of the Petitioners in T.P.Nos.44 and 46 of 2021 on 30.8.2023 which are taken on record. The learned counsel appearing for the Petitioner in T.P.No.45 of 2021 submits that he is ready with his Rejoinder and seeks permission to file it during the course of the day. The time as prayed is allowed. The Registry of this Court is directed to accept the Rejoinder, if filed during the course of the day.

2.

Nobody appears on behalf of the Respondents. One week's time is granted to the Respondents to file sur-Rejoinder, if any, failing which, the parties may file draft Issues, if required, in the matter by the next date fixed in the matter. Let the matter be listed for "Directions" on 25th September, 2023.