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Wi bro Solutions Pvt Ltd vs Zee Entertainment Enterprise Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 9 December 2022 · Citation: (2022) 12 TDSAT CK 0029

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 217 Of 2015 With Misc Application No. 205 Of 2022
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Judgment

2 paragraphs · 191 words

Four weeks further time is prayed on behalf of the Petitioner for filing Rejoinder qua Reply filed by the Respondents. On the last occasion, time was granted to the Petitioner for the same with a condition that further extension of time shall be subject to a cost of Rs.5000/- payable in favour of the TDSAT Employees Welfare Society.

Since the time is sought on behalf of the Petitioner on the personal ground of the learned counsel appearing for the Petitioner to which the learned counsel appearing on behalf of the Respondents has also conceded, four weeks further time is allowed to the Petitioner from today for filing the Rejoinder. The Registry of this Court to receive the Rejoinder subsequent thereto subject to payment of a cost of Rs.5000/- payable in favour of the TDSAT Employees Welfare Society. In case no Rejoinder is filed in the matter by the next date fixed, an order shall be passed for listing the matter before the Hon'ble Bench for passing appropriate orders for foreclosure of the right of the Petitioner to file further pleadings. Let the matter be listed for directions on 13th January, 2023.