| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 31/08/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/112/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: All India Digital Cable Federation | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE DR. SANJEEV BANZAL, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. We have heard counsels appearing for both the parties. It has been mentioned by many of the respondents that they have not received a copy of the petition from the petitioner even though the petitioner has submitted that they have already filed affidavit of service of the same. Nonetheless, in the interest of justice it will be fair for the counsel for the petitioner to send a copy of the petition to all the respondents in this matter. 2. Further, the respondents may contact the petitioner over the email to receive a copy of the petition in case they have not received it. 3. All the respondents are hereby directed to file their replies and Vakalatnamas before the next date of hearing. 4. This matter is, therefore, adjourned on 28.10.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /NS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||