Reliance Communication Ltd Vs Union Of India
.... e main counsel for the Union of India is not present when the matter is called out. 6. The petitioner is seeking stay against the implementation of the notice dated 5.4.2024 which is at Annexure – D of M.A. No. 180 of 2024. 7. The respondent are unable to convince this Tribunal about ...
Telecom Disputes Settlement And Appellate Tribunal
Fastway Transmission Pvt. Ltd Vs Friend Cable Network And Anr
.... the Court on today itself, by Counsel for Respondent No. 1, Mr. Himanshu Dhawan, is taken on record. 3. In view of the undertaking and settlement entered with Respondent No. 1, Petition is being not pressed. Petition is being requested to be disposed of as settled, in between. 4. Ac ...
Telecom Disputes Settlement And Appellate Tribunal
Star India Limited Vs Moon It Services Pvt Ltd
.... ement, in between, is being said to be in process, but Counsel for Petitioner is with no instruction in this regard. It is apparent that Respondent need not to file any reply. 3. Even after sufficient time and opportunity, it could not be filed. Hence, nothing remains except to proceed to d ...
Telecom Disputes Settlement And Appellate Tribunal
Icici Bank Ltd Vs Raja Uttam Kumar
.... ion of judgement is to be filed and produced before this Appellate Tribunal, for apprising about the lack of jurisdiction with Adjudicatory Authority in adjudication of matter under hand. 3. This has been opposed by Learned Counsel of Respondent with this contention that on this ground its ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Seven Star Satellite Pvt. Ltd
.... f Respondent, because of having no instruction, as was mentioned in previous date and after that date, Bailable Warrant was issued against Respondent. 3. Bailable warrant issued was filed in the office of Police Station, but no compliance report is there. Let, a Show Cause cum reminder thro ...
Telecom Disputes Settlement And Appellate Tribunal
Sony Pictures Networks Distribution India Pvt. Ltd. Vs Trustline Broadband Services Pvt Ltd
.... steps be taken with four weeks. 3. A Counsel, Ms Niharika Singh, claiming herself to be Counsel for JD, is requesting for time, for taking appropriate measure in this execution proceeding. However, by now, no power is there and proceeding is running ex-parte, even after issuing the warrant ...
Telecom Disputes Settlement And Appellate Tribunal
Fastway Transmission Pvt Ltd Vs Bittu Indra Cable And Anr
.... on Mr. Bhagwan Das, Proprietor/Owner/Director/Partner of the respondent no.1 . Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under: Name and Details of Police station Kotwali Police Station Ad ...
Telecom Disputes Settlement And Appellate Tribunal
Reliance Communication Ltd Vs Union Of India
.... eas. 3. We are getting figure from DoT, Rajasthan LSA that outstanding amount is Rs.191,38,07,959/- (Rupees One Hundred Ninety-One Crore Thirty-Eight Lakhs Seven Thousand Nine Hundred Fifty-Nine only). Therefore, we want to know the dues of this petitioner towards Union of India for other ...
Telecom Disputes Settlement And Appellate Tribunal
Tata Communications Ltd Vs Lance Fibernet Pvt Ltd
.... This cost will be paid by way of Demand Draft. This payment of cost shall be paid by the respondent within period of four weeks from today in favour of “ TDSAT Employees Welfare Society ” and time to file reply is granted till the next date of hearing. The Registry shall accept the reply on ...
Telecom Disputes Settlement And Appellate Tribunal
Imcl Vs Trilogic Digital Media Ltd
.... connected. 2. A report of Police Station in Marathi language is there, which is not legible. Let it be got read by Counsel. 3. A new engagement of Counsel for Petitioner is being pleaded and a time is being requested for filing Vakalatnama afresh, and updating the status of Petition. ...
Telecom Disputes Settlement And Appellate Tribunal
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