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Zee Entertainment Enterprise Ltd vs Ashiana Communication Mcr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 24 February 2023 · Citation: (2023) 02 TDSAT CK 0053

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 57 Of 2019
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Judgment

2 paragraphs · 112 words

It was submitted on behalf of the Respondents that they are ready with their evidence affidavits which shall be filed during the course of the day. The time as prayed is allowed.

It was submitted on behalf of the Respondents by Mr. Sahil Sharma that the Petitioner Company is under moratorium period as liquidation is pending before the Hon'ble NCLT, Mumbai Bench. The learned counsel appearing for the Petitioner along with Mr. Anurup Narula on behalf of Zee Entertainment Enterprise Ltd. are present and they are directed to furnish up-to-date details of the proceeding pending before the Hon'ble NCLT, Mumbai Bench. Let the matter be listed for directions on 21st April, 2023.