M/s Bharti Airtel Ltd Vs Mr. Inna Ravindra Shetty & Ors
.... d circumstances of the case, we hereby direct this appellant to deposit Rs.2.5 Lakhs before the Registrar of this Tribunal by way of Demand Draft in the name of “Registrar TDSAT” (Telecom Disputes Settlement & Appellate Tribunal) within a period of four weeks from today. 4. Only upon ...
Telecom Disputes Settlement And Appellate Tribunal
Isparrow Digital India Pvt.ltd Vs Union Of India
.... nd Letter Dated 07.10.2021 issued by the Respondent disallowing the deduction of bandwidth expenses claimed by the Petitioner is valid? 2. Whether Petitioner is entitled for refund of license fee of Rs. 8,17,494/- from Respondent on account of revenue from pure internet services? ...
Telecom Disputes Settlement And Appellate Tribunal
Swiftmail Communications Ltd Vs Karamcodu Broadband Network
.... 2. We hereby appoint Mr. Rajesh Arya as Mediator and all counsels and representatives of their parties shall remain personally present before the learned Mediator on 5.4.2024 between 11 a.m. to 1 p.m. They shall remain virtually present before the learned mediator and thereafter the learned ...
Telecom Disputes Settlement And Appellate Tribunal
Fastway Tansmission Pvt Ltd Vs Nangal Shama Cable And Anr
.... 2. Whether Petitioner is entitled for recovery of Rs. 6,72,000/- towards cost of STBs or return of 336 STBs along with accessories in good working condition from Respondents? 3. Whether Respondent No.1 has migrated from network of Petitioner to the network of Respondent No.2? if so wheth ...
Telecom Disputes Settlement And Appellate Tribunal
Tata Communications Limited Vs Fiberstory Communications Pvt Ltd
.... We hereby appoint Mr. Rajesh Arya as Mediator and all counsels and representatives of their parties shall remain personally present before the learned Mediator on 5.4.2024 between 11 a.m. to 1 p.m. They shall remain virtually present before the learned mediator and thereafter the learned Media ...
Telecom Disputes Settlement And Appellate Tribunal
Swiftmail Communications Ltd Vs Supersonic Broadband And Anr
.... 2. We hereby appoint Mr. Rajesh Arya as Mediator and all counsels and representatives of their parties shall remain personally present before the learned Mediator on 5.4.2024 between 11 a.m. to 1 p.m. They shall remain virtually present before the learned mediator and thereafter the learned ...
Telecom Disputes Settlement And Appellate Tribunal
Swiftmail Communications Ltd Vs Freenet Internet Services Pvt Ltd
.... Advocate for respondent is requesting for extension of time to deposit the cost and to file Vakalatnama as well as reply. 2. By way of last indulgence, counsel for the respondent is granted time till the next date of hearing for depositing the cost and to file Vakalatnama as well as reply. ...
Telecom Disputes Settlement And Appellate Tribunal
Tata Communications Limited Vs Airgenie Communications Pvt Ltd
.... Katyayni, Learned Counsel for Petitioner states that she is ready with her draft issues. Ms. Aayushi, Learned Counsel for Respondent seeks adjournment stating that her main counsel is out of India and would be back after first week of May, 2024. Learned Counsel for Petitioner opposes the p ...
Telecom Disputes Settlement And Appellate Tribunal
Pioneer Digital Tv Pvt. Ltd Vs Zee Entertainment Enterprise Ltd. And Anr
.... amicable settlement has been arrived at between the parties to this litigation. 2. In view of this settlement, counsel for the petitioner, upon instructions from their client, submits that they are not pressing this petition at this stage. 3. In view of this limited submission, this ...
Telecom Disputes Settlement And Appellate Tribunal
Mumbai International Airport Ltd Vs Aera And Anr
.... no.2 – AAI, submits that he shall file his reply on limited issues, which is permitted. The reply shall be filed by respondent no.2 on or before the next date of hearing. 3. Meanwhile, on the same terms and conditions which are mentioned in our order dated 19.12.2023 as well as order date ...
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!
