Siti Networks Ltd Vs Garg Cable Tv Network And Anr
.... ex-parte as per Order dated 6.1.2022. Respondent No.2 in B.P.Nos.310, 311, 312, 313, 315, 316 and 317 of 2021 has been deleted from the array of the parties vide Order dated 6.1.2022. The Registry has also informed that evidence affidavits have been filed by Respondent No.1 in B.P.Nos.310, 311, ...
Telecom Disputes Settlement And Appellate Tribunal
Siti Networks Ltd Vs Arpita Cable Network
.... Mr. V. Suresh Kumar seeks further time of one week for filing Vakalatnama. On last occasion when the matters were listed on 27.9.2023 two weeks time was sought and granted for filing Vakalatnama. Time sought for is given. Ms. Bhawana, Learned Counsel for Respondents seeks further time of four we ...
Telecom Disputes Settlement And Appellate Tribunal
Sun Distribution Services Private Limited Vs Multicity Digital Consortium Pvt Ltd
.... Dutta, Learned Counsel for Petitioner in B.P.No.556 of 2021 opposes the prayer stating that the Respondents are willfully delaying the proceedings of these matters and prays for imposition of suitable cost. The Respondents are permitted to file their evidence affidavits in the course of the day s ...
Telecom Disputes Settlement And Appellate Tribunal
Reliance Communication Ltd Vs Union Of India
.... le NCLT has adjourned the matter sine die on account of transferability of the spectrum issue pending before the Hon'ble Supreme Court. 2. As prayed for, list this matter for Directions on 19th March, 2024. Liberty to mention. TP/114/2018 Learned Counsel for Petitioner states th ...
Telecom Disputes Settlement And Appellate Tribunal
Reliance Communication Ltd Vs Rhino International Agencies & Anr
.... s that insolvency proceedings against the Appellant are pending before the Hon'ble NCLT, Mumbai Bench. He further states that vide Order dated 5.10.2023 Hon'ble NCLT has adjourned the matter sine die on account of transferability of the spectrum issue pending before the Hon'ble Supreme Court. ...
Telecom Disputes Settlement And Appellate Tribunal
Swami Cable Network Vs Zee Entertainment Enterprise Ltd
.... s clerk is in the Registry of this Tribunal to file the said affidavit. Prayer is opposed by Mr. Yash Agarwal, Advocate for Respondent stating that on last occasion it was recorded that further extension of time for filing evidence affidavit would be subject to cost. The Petitioner is permitted ...
Telecom Disputes Settlement And Appellate Tribunal
Arohon Cable Tv Network Ltd Vs Beauti Cable And Anr
.... adings in respect of Respondent No.1 are complete and Issues have also been framed in these matters. Petitioner has also filed its evidence affidavit. Mr. Vishwajeet Singh, Advocate, further states that he will file an appropriate Miscellaneous Application seeking orders of Hon'ble Tribunal to p ...
Telecom Disputes Settlement And Appellate Tribunal
Quadrant Televentures Ltd Vs Bharat Sanchar Nigam Ltd
.... e left the Petitioner Company. He, therefore, prays for substitution of witness. He seeks two weeks time to file the application as well as evidence of the substituted witness. Learned Counsel may do so as per the TDSAT Procedures, 2005. 2. List the matter before this Court for Directions o ...
Telecom Disputes Settlement And Appellate Tribunal
Tata Communications Limited Vs Northeast Pvt Ltd
.... filed by Respondent. The Registry of this Court is directed to send a certified copy of this Order to the counsel for Respondent as well as Respondent by post and also by e-mail intimating that in case no one appears for Respondent on the next date, the matter may proceed ex-parte against it. Le ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Avn Broadcasting Pvt Ltd
.... ing of issues and taking evidences." Ms. Aashi Arora, Advocate appears for Petitioner and states that she is ready for framing of Issues. Mr. Ujjwal Vij, Advocate appears and states that he is representing Mr. Sunil Tripathi, former Director of Respondent Company. He submits that on l ...
Telecom Disputes Settlement And Appellate Tribunal
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