Acn Digital Pvt Ltd Vs Digital Entertainment Optical Networks Pvt Ltd And Anr
.... in this matter. After hearing Learned Counsel for the two sides, the following Issue is framed in agreement of the two sides "Whether Petitioner is entitled for recovery of an amount of Rs. 43,25,250/- along with interest @ 24% Per Annum from Respondent as claimed in the Petitio ...
Telecom Disputes Settlement And Appellate Tribunal
Cellular Operators Association Of India Vs Union Of India
.... no coercive steps may be initiated by the respondent till the next date of hearing for the impugned communications which are issued in the year 2023 & 2024. 3. Notice upon respondent, which is accepted by Mr. Apoorv Kurup , counsel for respondent – Union of India and he is ...
Telecom Disputes Settlement And Appellate Tribunal
SS Netcom Pvt. Ltd Vs Union Of India
.... of hearing. 3. Having heard the counsel for the petitioner and looking to the facts and circumstances of the case and the earlier orders passed by this Tribunal, we hereby direct the respondent not to take any coercive steps against the petitioner in pursuance of the communications dated 1 ...
Telecom Disputes Settlement And Appellate Tribunal
Gtpl Hathway Ltd Vs K Channel Cable Network
.... me is granted to file Vakalatnama. 2. Time to file reply is granted till the next date of hearing, subject to the payment of cost at Rs.10,000/-. This cost will be paid by way of Bank Draft or by National Electronic Fund Transfer (NEFT). This payment of cost shall be paid by the respon ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Global Vision And Anr
.... network of Respondent No.2? If so, whether such migration is as per TRAI Regulations? 3. Whether Petitioner is entitled for recovery of an amount of Rs. 91,655/- towards subscription charges as on 30.04.2020 from Respondents? 4. Whether Petitioner is entitled for return of a total no. ...
Telecom Disputes Settlement And Appellate Tribunal
Tata Communications Limited Vs Broadband Pacenet India Pvt Ltd
.... r is adjourned. 3. Counsel for the respondent is seeking time to file rejoinder affidavit because now the Resolution Plan has already been approved by NCLT Mumbai for the respondent. These facts are to be brought on record and hence counsel for the respondent is seeking time which is grant ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Merambhai Vala & Anr
.... 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 ti ...
Telecom Disputes Settlement And Appellate Tribunal
Vodafone Idea Technology Solutions Ltd Vs Plintron India Pvt Ltd & Anr
.... 4. M.A. DY. No.365/2024 - This application has been preferred by the respondent no.2 which is under office objections. Counsel appearing for the respondent no.2 submitted that during course of the day office objections shall be removed by the respondent no.2. Thereafter the Registry shal ...
Telecom Disputes Settlement And Appellate Tribunal
Indusind Media & Communications Ltd Vs Zee Media & Corporation Ltd
.... 2. A request for adjournment, on the ground that Learned Counsel for Petitioner as well as Learned Counsel for Respondent, are not in a situation, to continue as a Counsel for these parties. 3. This has been apprised for because of need of new engagement by both side. 4. As both si ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Sobhagya Media Pvt. Ltd
.... ocuments have been filed, as Annexure to the Petition, as well as Annexure to affidavit of examination in chief of PW-1 and PW-2. The agreement is with the signature of both side over it, and same is the situation of agreement dated 27.11.2017, wherein signature of both side is there. Now, in th ...
Telecom Disputes Settlement And Appellate Tribunal
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