Star India Pvt Ltd Vs Shivji Rao Marath News Network
.... s, order sheet reveals, that Respondent had appeared, it had filed its reply as well as evidences. Opportunity for filing written submission, was also availed, though not filed, and on the absence of consecutive two dates, order to proceed ex-parte was passed. 3. Hence, this Miscellaneous ...
Telecom Disputes Settlement And Appellate Tribunal
Asianet Satellite Communications Pvt. Ltd Vs Kerala Kaumudi (p) Ltd
.... rned Counsel for JD that more than decretal amount and interest there on, has been paid by JD. A request was made in a Review Petition, for making apprisal of comprehensive due and the payment made by JD, in this Petition, of which, decree in present execution is and the other Petition, whose ar ...
Telecom Disputes Settlement And Appellate Tribunal
Culver Max Entertainment Pvt Ltd Vs Bhagyanagar Digital Services Pvt Ltd
.... isted no likelihood of any compromise, though it was previously mentioned by Counsel for Respondent, but it was confirmed to be incorrect. Matter is to be heard and decided on merit. It is an old year Petition of year 2014, requiring its early disposal. 3. List the matter on 22.10.2024 “for ...
Telecom Disputes Settlement And Appellate Tribunal
Dish Tv India Ltd Vs Broadcast Initiatives Ltd
.... d rest two had claimed for time. But, the Police Report reveals, that those two Directors were neither served with Warrant, nor their warrant Bonds are there. They are not traceable at given address. 3. Learned Counsel for Petitioner is requesting for a short time for collecting the update ...
Telecom Disputes Settlement And Appellate Tribunal
Star India Pvt Ltd Vs Mahalakshmi Digital Cable And Communication Ltd And Anr, Ap
.... ner as well as Respondent Nos. 01 & 02 are present. 2. Written submission by Petitioner and Respondent No. 01, is on record, whereas, by Respondent No. 02, it could not be filed. It appears that the same is not to be filed. A request is for fixing a date on the ground of arguing Counse ...
Telecom Disputes Settlement And Appellate Tribunal
Times Global Broadcasting Company Ltd & Anr Vs Vxl Digital Pvt. Ltd. & Ors
.... s categorically and vehemently opposed by Counsel for Petitioner as well as Petitioner, present in person. There had been a direction for bringing on record, settlement, if any, otherwise matter shall be heard. 3. Again a Request on the ground of arguing Counsel, is being made by Respondent ...
Telecom Disputes Settlement And Appellate Tribunal
Asianet Satellite Communications Pvt Ltd And Another Vs Jeevan Telecasting Corporation Ltd
.... 2. Vide Order dated 10.05.2024, one and last opportunity was given to Respondent, for producing its witness for cross-examination. The report of Registrar Court, is of this effect, that even being present, the opportunity was not availed. 3. Under above pretext, the right to get the witness ...
Telecom Disputes Settlement And Appellate Tribunal
Ramesh G Shah (director) Vs Rbl Bank Ltd And Ors
.... list, none is for Appellant. Learned Counsel for Respondent Nos. 02, 03, 06, 07 and 09 are present. 2. A communication from Counsel for Respondent Nos. 06 and 07 is on record, showing the communication of adjournment request to Counsel for Appellant. Probably owing to this, Appellant is no ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Private Limited Vs Vaihshnav Cable Tv Network & Anr
.... est @ Rs. 18% Per Annum towards subscription charges from Respondents? 2. Whether Petitioner is entitled for return of 189 STBs or in lieu thereof an amount of Rs. 2,41,920/- @ Rs. 1280 per STB towards cost of STBs from Respondents? 3. Whether Respondent No.1 has migrated to the netwo ...
Telecom Disputes Settlement And Appellate Tribunal
Gtpl Hathway Ltd Vs Information Tv Pvt Ltd
.... which is granted. 2. Counsel appearing for the respondent is also seeking permission to file reply during course of the day, which is granted. 3. The rejoinder affidavit shall be filed within further period of four weeks from today and the matter shall be listed before Court of Regist ...
Telecom Disputes Settlement And Appellate Tribunal
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