Mauli Cable Network Through Its Proprietor Shri Sunil Tukaram Bharadkar Vs Indiacast Media Distribution Pvt Ltd & Anr

Telecom Disputes Settlement And Appellate Tribunal 27 Feb 2023 Broadcasting Petition No. 467 Of 2022 With Misc Application No. 419 Of 2022 (2023) 02 TDSAT CK 0066

Bench: Division Bench

Result Published

Judgement Snapshot

Case Number

Broadcasting Petition No. 467 Of 2022 With Misc Application No. 419 Of 2022

Hon'ble Bench

Dhirubhai Naranbhai Patel, Chairperson; Subodh Kumar Gupta, Member

Advocates

Mayank Khirsagar, Payal Kakra, Tanya Gupta

Final Decision

Disposed Of

Judgement Text

Translate:

M.A No.419 of 2022

This M.A. has been preferred by the original petitioner for getting reconnection of the supply signals by the respondent.

It is further submitted by the applicant (original petition) that now the respondent has already supplied the signals and the petitioner has deposited Rs.25 lakhs before the Registrar of this Tribunal.

In view of this submission and as the signals have already been reconnected by the respondent, this M.A. is hereby allowed and disposed of. Liberty is reserved to the parties to this litigation to move a fresh application in case of difficulty.

So far as Broadcasting Petition is concerned, the reply has been filed by the respondent. Petitioner is seeking time to file rejoinder. Time, as prayed for, is granted.

This matter is adjourned to 04.07.2023.

Madhya Pradesh High Court