Siti Networks Ltd Vs Garg Cable Tv Network And Anr
.... these matters and seeks permission to file evidence affidavits in the course of the day. He is permitted. Mr. Sandeep Arya also states that vide Order of this Hon'ble Tribunal, Respondent No.2 has been deleted from array of parties in all these matters. The Registry of this Court is directed to ...
Telecom Disputes Settlement And Appellate Tribunal
Star India Pvt Ltd Vs Divya Digital Network Pvt Ltd. And Ors
.... the documents in the month of September, 2022 as submitted by the counsel for the petitioner. 4. It further appears that an affidavit has also been filed by the petitioner dated 11.9.2023 to the effect that all the necessary documents for restoration of the license which is UL ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Ltd Vs Arpan Media Pvt Ltd
.... he months of November, December and January. 2. It is further submitted by counsel for the respondent that let this matter be adjourned for a week so that an affidavit may be filed by one of the Directors of the respondent stating categorically the date on which the payment will ...
Telecom Disputes Settlement And Appellate Tribunal
Zee Media Corporation Limited Vs Nxt Digital Ltd
.... ecommunication (Broadcasting and Cable) Services Interconnection (Addressable Systems) Regulations, 2017. Registry is hereby directed to hand-over a cheque of Rs.8,40,000/- in the name of Borkar and Majumdar, Chartered Account towards the fees of auditor appointed by this Tribun ...
Telecom Disputes Settlement And Appellate Tribunal
Syniverse Technologies India Pvt. Ltd Vs Bharat Sanchar Nigam Ltd
.... llowing : - • CBI v. R. R. Kishore, 2023 SCC Online SC 1146, Paras 94-96 • State of Manipur v. Surjakumar Okram, 2022 SCC Online SC 130, Para 28 • Shree Chamundi Mopeds Ltd. v. Church of South India Trust Assn., (1992) 3 SCC 1, Para 10. 4. Counsel for t ...
Telecom Disputes Settlement And Appellate Tribunal
Gtpl Hathway Ltd Vs Shree Gurunanak Cable Network
.... ondent subject to the payment of cost at Rs.10,000/- by the respondent to the petitioner. This cost will be paid by way of Demand Draft or by National Electronic Fund Transfer (NEFT). This payment of cost shall be paid by the respondent within period of four weeks from today to the petitioner ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs T V Vision Limited
.... /-. This cost will be paid by way of Demand Draft or by National Electronic Fund Transfer (NEFT). This payment of cost shall be paid by the respondent to the petitioner within a period of four weeks from today and the petitioner will issue the receipt of the payment of cost which will be shown by ...
Telecom Disputes Settlement And Appellate Tribunal
Star India Pvt Ltd Vs Sristi Through Mr. Santanu Roy
.... ondent subject to the payment of cost at Rs.15,000/- by the respondent to the petitioner. This cost will be paid by way of Demand Draft or by National Electronic Fund Transfer (NEFT). This payment of cost shall be paid by the respondent within period of four weeks from today to the petitioner ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Private Limited Vs Yogi Network Private Limited
.... thority of witness Mr. Sunil Kukreja, for filing its evidence, for and on behalf of petitioner company. Copy of Memorandum of understanding (MOU), executed in year, exhibit PW- 1/2 and copies of some of the invoices, sent to Respondent, exhibit PW-1/3 with copy of statement of accounts maintained ...
Telecom Disputes Settlement And Appellate Tribunal
Hathway Digital Private Limited Vs Narne Network Private Limited
.... idavit, with regard to compliance certificate, required under Section 65 B, of Indian Evidence Act. Copy of authority letter dated 21.08.2019 was also filled depicting the authority of witness Mr. Sunil Kukreja, for filing its evidence, for and on behalf of petitioner company. Copy of Memorandum ...
Telecom Disputes Settlement And Appellate Tribunal
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