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Zee Entertainment Enterprise Ltd vs Scod 18 Networking Pvt. Ltd. Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 24 February 2023 · Citation: (2023) 02 TDSAT CK 0052

HON’BLE JUDGES
Biresh Kumar, Registrar
CASE NUMBER
Broadcasting Petition No. 195 Of 2018
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Judgment

1 paragraphs · 95 words

Four weeks time is prayed and allowed to the Respondents to file their evidence affidavits. It was submitted on behalf of Respondent No.2 by Mr. Nasir Husain 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.