Zee Entertainment Enterprise Ltd Vs Technobile Systems Pvt. Ltd. & Anr
.... to file Vakalatnama as well as reply. Time, as prayed for, is granted. Counsel for the other respondent is also seeking time to reply as well as Vakalatnama which is granted till next date of hearing. 2. The matter is, therefore, adjourned to 08.08.2024. 3. Meanwhile, interim relief ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Bhorar Alo Cable And Broadband
.... Superintendent of Police, Address- Office of Superintendent of Police NH-12 Noapara, Kolkata, West Bengal–700124, Email- spnorthparaganas@gmail.com that the order passed by this Tribunal dated 24.01.2024 be served upon the respondent(s) through the aforesaid Police Station. 6. Copy ...
Telecom Disputes Settlement And Appellate Tribunal
Indusind Bank Ltd Vs Srikant Subramanian & Ors
.... lant. 2. Appellant has failed to serve the notice of this Tribunal upon respondent nos.6, 7, 8 and 9. 3. We, hereby direct this Appellant to supply the addresses of the respondent nos. 6,7, 8 and 9 by the next date of hearing. 4. Counsel for respondent no.1 is filing a reply ...
Telecom Disputes Settlement And Appellate Tribunal
Fastway Transmission Pvt. Ltd Vs Turbo Cable And Anr
.... TATION SHIMLAPURI Address: 12, Gabria Office Rd, Industrial Area B Ludhiana Punjab-141003 Ph. No- 7837018910 Email- psshimlapurildh@gmail.com Name and Details of Proprietor TURBO CABLE AND ANR Through Its Proprietor: ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Shakeel Cable Network
.... tation CITY KOTWALI, BIKANER Address:- ThantheronKaMohalla, Old Bikaner, Bikaner, Rajasthan 334001 Phone: 0151 222 6118 Name and Details of Proprietor SHAKEEL CABLE NETWORK Through Its Proprietor: Mr. S ...
Telecom Disputes Settlement And Appellate Tribunal
Intermedia Cable Communication Pvt Ltd Vs High Speed Services
.... ates that Evidence Affidavit is awaited from Respondent since last 8 Months. On last occasion, four weeks time was given to Respondent to file Evidence Affidavit and cost of Rs. 5000 was also imposed for delay in filing of said affidavit. List for Directions on 08.08.2024. The Respon ...
Telecom Disputes Settlement And Appellate Tribunal
Discovery Communications India Vs Harsh Communication
.... nt settlement may be arrived at between the parities to this litigation. 3. We have heard the counsel for the petitioner who has submitted that let Rs. 72,000/- be paid by the respondent to the petitioner and for the rest of the amount the parties may negotiate and the matter can be settle ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs S.l Cable Network
.... r Petitioner prays for proceeding ex-parte stating that no one is appearing for Respondent since October 2023. Perusal of record indicates that no one is appearing for Respondent since last six dates. On last occasion, final opportunity was given to Respondent to make appearance in this matter s ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Lakshmi Gold Khazaanaa Pvt.ltd
.... given by the respondent, the same has not been complied with and the legally payable amount has not been paid by the respondent to the petitioner. 2. Counsel for the respondent is seeking a week’s accommodation. More time is granted to the respondent to comply with the undertaking given by ...
Telecom Disputes Settlement And Appellate Tribunal
Subham Cable Vision Vs Zee Entertainment Enterprises Ltd
.... was for two reasons. The first reason was for non-payment of Rs. 80,000/- which is now paid by the petitioner to the respondent on 12.6.2024. 3. For the second reason which is non-payment of additional subscription amount based upon audit report for which the Broadcasting Petition No. 270 ...
Telecom Disputes Settlement And Appellate Tribunal
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