Fastway Transmission Pvt. Ltd Vs Yash Goldy Cable And Anr
.... appearing for respondent no.1 in Broadcasting Petition no.439/2023, Broadcasting Petition no.440/2023 and in Broadcasting Petition no.443/2023, is seeking time to file reply which is granted till the next date of hearing. 4. Nobody appears for the respondent no.1 in rest of the matters . A ...
Telecom Disputes Settlement And Appellate Tribunal
Indiacast Media Distribution Pvt Ltd Vs Infiniti Televison & Telecom Pvt Ltd
.... t are connected. 2. A request is for time, for filing Vakalatnama, by Respondent because of fresh engagement. Learned Counsel for Petitioner had opposed it, by saying that after five to six years of exercise, this delayed appearance is there. 3. As notice was served through Police Mode ...
Telecom Disputes Settlement And Appellate Tribunal
Den Premium Multilink Cable Network Pvt. Ltd Vs Sara Cable Network
.... 5. We, therefore, request to the Superintendent of Police Malegaon, Address: SP Office Police Headquarter Adgaon Nashik -422003, Phone No- 0253-2200444 Email- sp.nashik.r@mahapolice.gov.in that the order passed by this Tribunal dated 24.11.2023 be served upon the respondent(s) through t ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Sarat Cable Network
.... Details of Police station Chinsurah Police Station Address:- Netaji Subhash Road, Near, Ghorir More, Chinsurah, West Bengal 712101 Name and Details of Proprietor SARAT CABLE NETWORK 339, Moran Road, Distt- Hooghly, West Be ...
Telecom Disputes Settlement And Appellate Tribunal
Swiftmail Communications Ltd Vs Freenet Internet Services Pvt Ltd
.... oner submitted that there is a requirement of some modification in paragraph no.2 of order of this Tribunal dated 17.11.2023 because the cost was awarded to the petitioner which shall be paid by the respondent whereas there is also a mentioning about the deposition of cost in the name off “TDSAT ...
Telecom Disputes Settlement And Appellate Tribunal
Siti Networks Ltd Vs Faction Entertainment Pvt Ltd
.... light of the facts prayed and pleaded by them? 2. Whether the inter-connect agreement Dated 23.12.2019 between the parties is legally enforceable? if so, whether the parties have breached the terms of the agreement? 3. Whether there has been any violation by the Petitioner of the TRA ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Ltd Vs M/s Samrat Cable
.... BLE [HARYANA] THROUGH ITS PROPRIETOR MR. SAKIL VILLAGE BAL RANGRAN, POST OFFICE BALLAH KARNAL-132040, HARYANA STATION HOUSE OFFICER MUNAK POLICE STATION ADDRESS OF THE POLICE STATION: NEAR BDPO OFFICE, BALPABANA R ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Cable & Datacom Ltd Vs Queen Media Pvt Ltd
.... ds to enter into settlement talk, it may be facilitated by Petitioner's Counsel, provided proper communication, is being made and not only a step to take adjournment. 3. Hence, one and last date is being given for taking the recourse of settlement by Respondent, after availing the good off ...
Telecom Disputes Settlement And Appellate Tribunal
Siti Network Ltd.(earlier Known As Siti Cable Network Ltd.) Vs Acme Digicom Pvt Ltd & Anr
.... r Judgement Debtor mentioned that decree had been acted upon. Whatever was the decree, that has been complied with, though under the direction of the Court/ Tribunal, with regard to settlement of other disputes too, a settlement was entered in, and out of that, much more than the agreed, had b ...
Telecom Disputes Settlement And Appellate Tribunal
Swiftmail Communications Ltd Vs The Mouse Hunt
.... reply. 4. Looking to the facts and circumstances of the case and the amount involved in this matter, we hereby refer this matter to the mediation centre of TDSAT because there are all chances of settlement of disputes between the parties to this litigation. 5. We hereby appoint Mr. A ...
Telecom Disputes Settlement And Appellate Tribunal
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