Den Networks Ltd Vs Aakash Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal 12 Sep 2024 Broadcasting Petition No. 406/2020 (2024) 09 TDSAT CK 0018
Bench: Single Bench

Judgement Snapshot

Case Number

Broadcasting Petition No. 406/2020

Hon'ble Bench

Sanjeev Pandey, Director

Advocates

Rhea Yadav

Judgement Text

Translate:

No one appears for Respondent No.2.

It is informed that Reply Affidavit of Respondent No.2 has not yet been filed.

Ms. Maitry Bhandari, Advocate had appeared for Respondent No.2 on few occasions and sought time to file Vakalatnama and Reply Affidavit.

Vakalatnama of Ms. Maitry Bhandari is still awaited. On last occasion, by way of final indulgence three weeks further time was given to Respondent

No.2 to file Reply Affidavit stating clearly that in case the said Affidavit was not filed necessary action as per law would be taken.Â

Learned Counsel for Petitioner prays for proceeding ex-parte against Respondent No.2.

Let this matter be listed before Hon'ble Tribunal on a convenient date for appropriate Directions.

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