Dishnet Wireless Ltd Vs Union Of India
.... d that too it was in the month of December, 2023 and the respondent are sitting tight upon the migration application preferred by the petitioner since then. Time, as prayed for, is granted to the Union of India till the next date of hearing. 2. Meanwhile, no coercive steps shall be taken b ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Chetanbhai Reval & Anr
.... s email. 3. Considering the nature of petitioner’s grievance, respondent no.1 is restrained from further swapping of petitioner’s Set Top Boxes (STBs) with that of any entity unless due compliance is shown with relevant Regulations and the Interconnect Agreement. This stay shall continue t ...
Telecom Disputes Settlement And Appellate Tribunal
Siti Networks Ltd Vs Shine Tv
.... . 2. Though, written submission by other side is already said to be on record. A request for two weeks’ time, for filing written submission by Petitioner is being made on the ground of new engagement of Counsel, and filing of Vakalatnama afresh. 3. Let written submission by Petitione ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Ltd Vs M/s R.P. Broadband And Cable Network
.... etor Mr. Rajendra kumar Hukumchand Zinjoter Having its office at: Worli Dairy Quarters, Chawl no. 02, Wing no. 04, Room no.155, A.G. Khan Road, Worli Naka, Mumbai - 400018., Maharashtra. STATION HOUSE OFFICER, WORLI POLICE STATION, ADDRESS OF POLICE ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Kamar Ali ( Saurabh ) And Anr
.... client. She may do so as per established procedure. Hon'ble Tribunal vide Order Dated 15.02.2024 has directed to proceed ex-parte against Respondent No.2. As prayed for by Learned Counsel for Petitioner let Rejoinder Affidavit be filed by her in four weeks time. Registry is directed to send ...
Telecom Disputes Settlement And Appellate Tribunal
Biswajit Mallick Vs M/s DigiCablecomm Services Private Ltd
.... ublished by Mr. Biswajit Mallick before disconnection from Respondents signal or before migration to competitive MSOs, M/s Den and M/s Hathway. Whereas, Petitioner abruptly disconnected from the network of the Respondent and migrated to a competitive MSO, without following the due process in the ...
Telecom Disputes Settlement And Appellate Tribunal
Dishnet Wireless Ltd Vs Union Of India
.... Telecommunications (DoT) to take action against the erring officer(s) and file an affidavit that what action has been taken against which officer for not lodging the claim of approximately Rs.67 Lakhs against the petitioner Company. 3. Despite our order dated 21.12.2023 till today no acti ...
Telecom Disputes Settlement And Appellate Tribunal
Fastway Transmission Pvt. Ltd Vs Kaku Cable And Anr
.... vice, by Police Mode, over Respondent. But, a request for settlement was made, and three Items connected with it, were disposed of on that date. 3. A request is still of this effect, that settlement talk is under process, and a date is being requested for getting it concluded. 4. Lis ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Media Vision
.... of Police Kochi, Address- Marine Drive Walkway, Marine Drive, Ernakulam, Kerala 682011 , Phone: 0484 238 5000, Email:-spekmrl.pol@kerala.gov.in, that the order passed by this Tribunal dated 03.01.2024 be served upon the respondent(s) through the aforesaid Police Station. 6. Copy o ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Private Limited Vs Sadhna Broadcast Ltd
.... rds channel placement charges from Respondent as claimed in the Petition? 2. Whether invoices were duly raised by Petitioner to the Respondent in terms of Memorandum of Understanding dated 21.06.2017 between the parties? 3. Whether any of the party is in violation of terms and conditi ...
Telecom Disputes Settlement And Appellate Tribunal
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!