Den Networks Limited Vs Sky Vision Cable and Anr
.... t at the rate of 18% p.a. on such outstanding amount from the date it became due till the date of realization. The Petitioner has discharged its obligation under the said Agreement, but the Respondent No. 1 has failed and neglected to perform its obligation under the Agreement. 5. Mr. Sidd ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Limited Vs Hem Chand Cable TV Network and Anr
.... wards the total amount of STBs is due and payable from respondent no. 1. Further it is also stated that the Petitioner is also entitled to recover from the Respondent No. 1, an interest at the rate of 18% p.a. on such outstanding amount from the date it became due till the date of realization. ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Limited Vs Fun TV Cable and Anr
.... of realization. 7. Mr. Siddharth Priya Srivastava, Manager of the Petitioner’s Company is duly authorised to file this petition vide Board Resolution dated 15.01.2019. A copy of the said Board Resolution is annexed as Annexure P – 5 to petition. 8. After giving sufficient opportunitie ...
Telecom Disputes Settlement And Appellate Tribunal
Millenium Chennai Broadcast LLP Vs Union Of India
.... in original Petition No.4 (C) of 2007. 16. It is further submitted by counsel for the respondent that there was already a prayer in the petition about the refund of advance licence fee and Earnest Money Deposit. Other prayers have been granted and no argument was canvassed for this very pra ...
Telecom Disputes Settlement And Appellate Tribunal
Star India Pvt Ltd Vs Vk Digital Network Pvt Ltd
.... ve not been included. 6. It is further submitted by the learned senior counsel for the petitioner that those who have been migrated in violation of Regulation 5(1) to be read with Regulation 7 of The Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and C ...
Telecom Disputes Settlement And Appellate Tribunal
Indiacast Media Distribution Pvt Ltd Vs Sreesaibab Digital High Defination Advanced Network Pvt Ltd
.... it from the client. It is informed that cost has since been deposited by Learned Counsel for Respondent. Prayer is opposed by the Opposite Counsel stating that Hon'ble Tribunal vide order Dated 09.05.2024 had given last accommodation to the Respondent for depositing cost and filing of Repl ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Aakash Cable Network And Anr
.... d sought time to file Vakalatnama and Reply Affidavit. Vakalatnama of Ms. Maitry Bhandari is still awaited. On last occasion, by way of final indulgence three weeks further time was given to Respondent No.2 to file Reply Affidavit stating clearly that in case the said Affidavit was not filed nec ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Ltd Vs Sidharth Broadcasting Pvt. Ltd
.... complied with scrupulously by the respondent. 2. Counsel for the respondent is seeking time to file reply. Time, as prayed for, is granted till the next date of hearing. 3. This matter is, therefore, adjourned to 27.11.2024. 4. Meanwhile, the interim relief granted vide our earli ...
Telecom Disputes Settlement And Appellate Tribunal
Vodafone India Limited Vs Mr.Prashant Mahadeorao Buradkar And Ors
.... Rs. 6,00,000/-(Rupees Six Lakhs only). Even the practices of Banks abroad, has been written in the impugned judgment, which is of no concern, which is matter and issue before the Adjudicating Officer. The finding of Adjudicating Officer, was not based on the evidences on record. Hence, this App ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Rajesh Gohel And Anr
.... AMRELI CITY POLICE STATION Address:- Rajmahel Rd, Amreli Irrigation Division, D.L.B. Society, Amreli, Gujarat 365601 Name and Details of Proprietor Name of Individual:- Mr. Gohil Rajesh Vithalbhai Name of Network:- RAJESH G ...
Telecom Disputes Settlement And Appellate Tribunal
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