Asianet Satellite Communication Ltd Vs India Vision Satellite Communication Ltd
.... ct to payment of cost. Then after, on two dates, no order for proceeding ex-parte is there. Rather, an opportunity has been given to Respondent. 3. In between, this file has been listed before this Bench from erstwhile Bench, which further requires notice to other side, apprising the chan ...
Telecom Disputes Settlement And Appellate Tribunal
Fastway Transmission Pvt Ltd Vs Manveer Bedi Cable And Anr
.... 2. Mr Upender Thakur, Counsel submits that he is appearing for respondent no.2 and seeks time to file Vakalatnama after obtaining NOC from the counsel who has filed Vakalatnama for respondent no.2. Time to file Vakalatnama and reply is granted to the respondent no.2 till the next date of hea ...
Telecom Disputes Settlement And Appellate Tribunal
Sony Pictures Networks Distribution India Pvt. Ltd Vs Trustline Broadband Services Pvt Ltd
.... iction of Civil nature, at the place, where property is situated, or (ii) to make an application, for getting the property of judgment debtor attached, then auctioned, if needed, or (iii) in case of deliberate avoidance and succession made to Director, in its personal capacity, to get ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs M/s S.s.s.a Cable Network And Anr
.... ppearance of this Counsel himself, and he absented himself because of need of Vakalatnama in his favour. It is not sure whether he will further appear on the next date. Whereas, Bailable Warrant were issued through Police and this deliberate avoidance is there. 3. Time for filing reply was ...
Telecom Disputes Settlement And Appellate Tribunal
Den Networks Ltd Vs Swadhin Cable & Broadband Seva And Anr
.... aft of the cost imposed and reply of Respondent No. 1. Let reply after complying the order of cost, be filed within three weeks. Learned Counsel for Respondent No. 2, is also connected. He will also file his reply within three weeks. 3. Replication cum rejoinder, if any, may be filed withi ...
Telecom Disputes Settlement And Appellate Tribunal
State Bank Of India Vs Mr Prashant Mahadeorao Buradkar And Another
.... sent appeal, were also there in those first appeals, decided by this Tribunal, except one question that the laws, which were framed, and against whom deviation is being said, were of year 2016. Agreement entered in between, were never infringed and the alleged negligence, resulting this cause of ...
Telecom Disputes Settlement And Appellate Tribunal
Vodafone India Limited Vs Mr Prashant Mahadeorao Buradkar And Others
.... ions involved, in present appeal, were also there in those first appeals, decided by this Tribunal, except one question that the laws, which were framed, and against whom deviation is being said, were of year 2016. Agreement entered in between, were never infringed and the alleged negligence, re ...
Telecom Disputes Settlement And Appellate Tribunal
Bank Of Baroda Vs R.S Chauhan & Ors
.... Counsel for appellant mentioned that Cyber Appeal listed at Item No. 8 and 9 today, were of same ground, as present one. These two appeals are connected with each other and the contention made by Senior Counsel, in those two items, as well as arguments, will be adopted by Counsel for appellant, i ...
Telecom Disputes Settlement And Appellate Tribunal
Bharti Telemedia Ltd Vs Pioneer Channel Factory Pvt Ltd And Ors
.... t was Respondent No. 5, who had died, and owing to typographical error, it was written to be Respondent No. 1. Let name of Respondent No. 5 be got deleted and amended memo be got filed on the record. 3. Power for Respondent Nos. 1, 2 and 4 is already on record and for Respondent No. 3, the ...
Telecom Disputes Settlement And Appellate Tribunal
Mumbai International Airport Ltd Vs Aera And Anr
.... for this appellant to recover subsequently from those passengers the DF and, therefore, let the interim relief granted by the Tribunal vide order dated 19.12.2023 be extended till the amount at Rs.322.80 Crores is being recovered. 8. Counsel appearing for AERA has opposed this extension of ...
Telecom Disputes Settlement And Appellate Tribunal
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