| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 25/08/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| TELECOM APPEAL/6/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| WITH MISC APPLICATION/165/2026 MISC APPLICATION/165/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Appellant Name: Reliance Jio Infocomm Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Learned counsel appearing for the appellant has submitted that they have received reply from the respondent recently. Hence, they are seeking time to file rejoinder affidavit, which is granted till next date of hearing. This matter is, therefore, adjourned on 21.09.2026. 2 Meanwhile, interim relief granted earlier vide our order dated 22.05.2026 shall stand continued to be operative during the pendency and final hearing of this Telecom Appeal.
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE D. N. PATEL)CHAIRPERSON ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||