Sony Pictures Networks India Pvt Ltd Vs Bling Ice Network Pvt Ltd
.... ;Dasti" process were issued. Hence, the same need not to be filed. 3. Even after writing to Senior Superintendent of Police, Shamli, no Communication is there. Issue a Show Cause Notice with a direction for ensuring compliance by Senior Superintendent of Police, Shamli and submission of ...
Telecom Disputes Settlement And Appellate Tribunal
Vodafone Idea Ltd.gj Vs Union Of India
.... , therefore, the present M.A has been preferred for an effective implementation of the order of this Tribunal dated 15.12.2023 in M.A No.114/2023 in the present Telecom Petition. 3. Counsel appearing for the petitioner has also taken this Tribunal to Annexure ‘J’ and Annexure ‘O’ Which are ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Ltd Vs Om Sai Cable Network Karjat & Anr
.... cerned, but no compliance report is there. 3. Issue a Show Cause Notice with a direction, for ensuring compliance on submission of report at an earliest, by the Superintendent of Police concerned. Beside this, a notice to Respondent Company, by way of, a "Dasti" Mode be also given ...
Telecom Disputes Settlement And Appellate Tribunal
Cinema 24x7 Pvt Ltd Vs Reliance Big Tv Ltd & Ors
.... o other side. Time for filing objection, if any, for this application is being requested by RP. Respondent No. 2 and Respondent No. 3 were served with notice. They have filed their objection/ reply. Now, they are not appearing as the Respondent Company, Respondent No. 1, is under process of liq ...
Telecom Disputes Settlement And Appellate Tribunal
Fastway Transmission Pvt Ltd Vs Friends Cable Rao And Anr
.... esent. 2. Hence, with a view to give one more chance to the respondent no.1, this matter is adjourned to 30.4.2024. 3. As prayed by Mr. Upender Thakur, respondent no.2 is granted time to file fresh Vakalatnama after obtaining NOC from the previous counsel and also to file reply by ...
Telecom Disputes Settlement And Appellate Tribunal
Vainavi Industries Ltd Vs Union Of India
.... the petitioner/applicant and counsel for the respondent/non-applicant. After hearing the learned counsels for parties, the respondent - Union of India is hereby restrained from encashing the Performance Bank Guarantees of the petitioner bearing BG No.0534091GFIN0234 and BG No.0534101GFIN0039 ti ...
Telecom Disputes Settlement And Appellate Tribunal
Next Radio Ltd Vs Minstry Ofinformation & Broadcasting
.... r to filing of this Petition, was not moved. Rather was moved subsequently, after a query made by this Tribunal and this representation had been rejected, i.e. disposed of. Order has been communicated to Petitioner. 3. Counsel for Petitioner showed his ignorance about any such disposal or a ...
Telecom Disputes Settlement And Appellate Tribunal
Asianet Satellite Communications Pvt. Ltd Vs Kerala Kaumudi (P) Ltd
.... n accordance with law, and as expeditiously as possible. 7. The same was there, at Sub-clause (iii) of the order, written as above, that the Tribunal is not to be influenced by any observation given by order of the High Court, in passing of above order. Meaning thereby, this Tribunal was p ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Ind Darshan Times Pvt. Ltd
.... JALAJAKUMARI JANARDHAN PILLAI Address- Mudakkenikal, Kalanjoor Valiyakonam, Pathnamthitta, Keala- 689694 PS DETAILS OF THE DIRECTORS OF RESPONDENT Name of the Police Station PATHANPURAM POLICE STATION ...
Telecom Disputes Settlement And Appellate Tribunal
Assistive Netspeed Technologies Pvt.ltd Vs Zee Entertainment Enterprise Ltd. And Anr
.... for the respondent no.2. The said permission is granted and the documents will be supplied to the respondent no.2 before the next date of hearing. 2. Counsel for the respondent no.1 is seeking time to file further affidavit to bring on record the various defects in the audit, as pointed out ...
Telecom Disputes Settlement And Appellate Tribunal
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