Assistive Netspeed Technologies Pvt. Ltd Vs Star India Pvt Ltd
.... signals at this stage. There is no prima facie case in favour of this petitioner. Balance of convenience is also not in favour of the petitioner and no irreparable loss will be caused to this petitioner if the same, as prayed for, is not granted. 3. Prima facie, the audit report given und ...
Telecom Disputes Settlement And Appellate Tribunal
Bharti Airtel Ltd And Ors Vs Union Of India
.... ekhar A. Chakalabbi, counsel for respondent – Union of India and he is seeking time to take instructions and to file reply. Time to file reply is granted till next date of hearing. 3. In the meanwhile, no coercive steps shall be initiated by the respondent till next date of hearing in pur ...
Telecom Disputes Settlement And Appellate Tribunal
Vodafone Idea Ltd Vs Union Of India
.... earing for the petitioner seeks an interim relief to the effect that no coercive steps may be initiated by the respondent till the next date of hearing for the impugned communications which are issued in the years 2022, 2023 & 2024. 4. Notice upon respondent, which is accept ...
Telecom Disputes Settlement And Appellate Tribunal
Zee Media Corporation Ltd Vs Fastway Transmission Pvt. Ltd
.... epted by Mr. G. S. Oberoi, counsel for respondent and he is seeking time to take instructions, to file Vakalatnama and to file reply. Time, as prayed for, is granted till next date of hearing. 3. List the matter under the heading "For Directions" on 18.7.2024. 4. In the mean ...
Telecom Disputes Settlement And Appellate Tribunal
Plintron India Pvt Ltd & Anr Vs Bsnl And Ors
.... ed to the counsel for the petitioner and other respondents. 2. Reply by the respondents, if any, be filed within four weeks. Rejoinder, if any, be filed by the petitioner before the next date of hearing. 3. As prayed, copy of the minutes of the meeting held on 27.3.2024 between the pa ...
Telecom Disputes Settlement And Appellate Tribunal
Chabra Agency Vs Den Networks Limited
.... We have heard the counsel appearing for the respondent. Nobody appears on behalf of the Petitioner when the matter is called out. 2. Hence, this matter is dismissed for default. Both the M.As are also disposed of in view of the final disposal of the Broadcasting Petition. 3. I ...
Telecom Disputes Settlement And Appellate Tribunal
Sri Sivakami Amman Cable Tv System Vs Mavis Satcom Ltd
.... t she received an advance copy of Rejoinder Affidavit from Petitioner on 26.04.2024. The said affidavit was filed in Registry on 16.05.2024. Learned Counsel states that it could not be filed by the given time because of unforeseen reasons. In view of the submissions of the parties and of the fac ...
Telecom Disputes Settlement And Appellate Tribunal
Indiasign Pvt Ltd Vs Yogi Networks Ltd
.... failed. Mr. Aditya Krishna, Advocate for Yogi Networks Ltd. states that as per his knowledge settlement talks are still going on. It is informed that pleadings in BP No. 187/2019 are complete whereas Rejoinder Affidavit in BP No. 168/2023 has not yet been filed by the Petitioner. By ...
Telecom Disputes Settlement And Appellate Tribunal
Tata Communications Ltd Vs Swiftmail Communications Ltd
.... ion Centre of this Tribunal. 2. We hereby appoint Mr. Rajesh Arya as learned Mediator. We hereby direct the learned counsels for both the sides that they shall remain present before the learned Mediator along with representatives of their parties on 31.5.2024 between 12 Noon to 1 p.m. and ...
Telecom Disputes Settlement And Appellate Tribunal
Metrocast Network India Pvt Ltd Vs B4u Television Network Ltd
.... avit qua Reply of Respondent No.1. However, he states that he has not yet received a copy of Reply Affidavit filed by Respondent No.2. Mr. Bhism Pratap Singh, Advocate for Respondent No.2 submits that he has already supplied a copy of Reply Affidavit at the given e-mail id of Mr. Himanshu Dhawan ...
Telecom Disputes Settlement And Appellate Tribunal
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