Fiberstory Communications Pvt. Ltd. (sheng Li Telecom India Pvt. Ltd.) Vs Union Of India
.... bi, counsel accepts notice on behalf of the respondent - Union of India and seeks time to take instructions and to file reply. Time, as prayed for, is granted till the next date of hearing. 3. List the matter under the heading “For Directions “on 6.8.2024. 4. Meanwhile, no coercive ...
Telecom Disputes Settlement And Appellate Tribunal
Sri Sivakami Amman Cable Tv System Vs Mavis Satcom Ltd
.... He further states that the said affidavit is awaited from Petitioner since September, 2023. By way of last indulgence, two weeks further time is given to Petitioner to file Rejoinder Affidavit failing which Registry shall accept it after payment of cost of Rs. 5000/- in favour of the TDSAT ...
Telecom Disputes Settlement And Appellate Tribunal
Lm Energy And Software Pvt. Ltd. Vs Union Of India
.... ch is accepted by Mr. Chandrasekhar Chakalabbi who is seeking time to file reply. Time, as prayed for, is granted to the respondent till the next date of hearing. 3. List the mater under the heading “For Directions” on 28.8.2024. 4. Meanwhile, no coercive steps shall be initiated by ...
Telecom Disputes Settlement And Appellate Tribunal
M/s Shaildhar Telecom Services Pvt. Ltd Vs Union Of India
.... ch is accepted by Mr. Chandrasekhar Chakalabbi who is seeking time to file reply. Time, as prayed for, is granted to the respondent till the next date of hearing. 3. List the mater under the heading “For Directions” on 28.8.2024. 4. Meanwhile, no coercive steps shall be initiated by ...
Telecom Disputes Settlement And Appellate Tribunal
Asianet Satellite Communications Pvt Ltd And Another Vs Jeevan Telecasting Corporation Ltd
.... erapy for cancer. He seeks short adjournment. Prayer is opposed by Learned Counsel for Petitioner stating that various opportunities have been given to the Respondent on different occasions for filing of Reply Affidavit, filing of Evidence Affidavit and producing witness for oral Evidence. ...
Telecom Disputes Settlement And Appellate Tribunal
Fastway Transmission Pvt. Ltd Vs Bablu Dhillon Cable Network And Anr
.... listing tomorrow as the same have amicably been resolved with the Respondent. Learned Counsel for the Respondent concurs with the statement of Mr. Vibahv Srivastava that these matters stand resolved between the parties. As prayed for, let these matters be listed before Hon'ble Tribun ...
Telecom Disputes Settlement And Appellate Tribunal
Tata Communications Limited Vs Union Of India
.... t paragraphs of the demand notices at Annexure P-1 dated 16.04.2024, Annexure P-2 dated 22.03.2024 and Annexure P-3 (Colly.) dated 12.01.2024 of memo of this petition and various orders which have been passed by the Hon’ble Supreme Court dated 11.8.2011, 17.8.2011 and 1.8.2019 in C.A No. 5059/20 ...
Telecom Disputes Settlement And Appellate Tribunal
Akshaya Diginet Cable Vision Pvt. Ltd. Vs M/s Thamarai Cable Network
.... 2. Notice upon respondent to be served by dasti service as well as by email. 3. One of the prayers made in this petition is for a direction to the respondent to return certain number of STBs. It would be in the interest of the concerned respondent to approach the petitioner in the mea ...
Telecom Disputes Settlement And Appellate Tribunal
Zee Entertainment Enterprise Ltd Vs Technobile Systems Pvt. Ltd. & Anr
.... ice as well as by email. 3. Counsel Mr.Vibhav Srivastava accepts notice on behalf of respondent no.2 and seeks time to get instructions and to file reply. Time, as prayed for, is granted till the next date of hearing. 4. Meanwhile, as an ad interim relief, we hereby restrain responden ...
Telecom Disputes Settlement And Appellate Tribunal
Intermedia Cable Communication Pvt Ltd Vs High Speed Services
.... ould not obtain instructions for filing Evidence Affidavit. Prayer is opposed by Mr. Siddhant Vishwakarma, Advocate for Petitioner stating that said Affidavit is awaited from Respondent since October 2023. On last occasion, while permitting Respondent to file Evidence Affidavit in four wee ...
Telecom Disputes Settlement And Appellate Tribunal
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