CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Zee Entertainment Enterprise Ltd vs Agile Bradband Pvt.ltd.and Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 11 January 2022 · Citation: (2022) 01 TDSAT CK 0082

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 543 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

11 paragraphs · 346 words

This  Broadcasting petition has been listed upon mentioning by the counsel for the petitioner.

It is submitted by the counsel for the petitioner that let this matter be sent to the Mediation centre of this tribunal as there are all chances of settlement of disputes between the parties.

Having heard the counsels for both the sides and looking to the facts and circumstances of the case, we hereby refer this matter to the Mediation Centre of this Tribunal. We hereby appoint Mr. G.K. Marwah as a Mediator in this case.

Representative of the parties to this litigation along with their lawyers, shall remain present before the aforesaid learned Mediator on 25.1.2023 between 11 am to 1 pm. The modus operandi of the hearing shall be finalised by the learned Mediator that is, either physically or virtually.

Counsel appearing for both the sides jointly submitted that there are typographical errors in our order dated 20.12.2022 in Broadcasting Petition No. 543 of 2022 on typed page no. 3 of the aforesaid order.

We have perused the order passed by this Tribunal dated 20.12.2022 in the present Broadcasting Petition and the corrected paragraph which start from typed page no. 2 and ends at the page no. 3 which are 1st & 2nd paragraph shall now be read as under:

“Counsel appearing for respondent no. 1 submitted that they are accepting notice and seeking time to file Vakalatnama and reply. He also submits that let the matter be sent to Mediation Centre of this Tribunal. Counsel appearing for respondent no. 1 also pleads total ignorance whether they are receiving any signals from respondent no. 2.

Counsel appearing of respondent no. 2 categorically denies supplying signals to respondent no. 1 and is seeking time to file Vakalatnama and reply.

Similarly it is submitted by respondent no. 2 that they are not using any assets of respondent no. 1 much less CAS, SMS and STBs etc”.

The order dated 20.12.2022 is corrected/modified to the aforesaid extent only. Rest of the order shall remain as it is.

This matter is adjourned to 24.4.2023.