TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 28/09/2026

TELECOM PETITION/34/2025

Petitioner Name: Union Of India
Versus Respondent Name: M/s Uttez Digital India Pvt. Ltd. And Ors.

BEFORE

HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr Chandraskhar Chakalabbi
Mr Varnik Kundaliya

For Respondents Advocate Mr Sarfaraz Khan
Mr Mirza Amir Baig
Mr A Wahid Mahaal

ORDER

1. Learned counsel for the respondent is seeking extension of time to file reply. Learned counsel appearing for Union of India is objecting the grant of time to respondent because since long the respondent is avoiding the filing of the reply.

2. Hence, time to file reply is granted, subject to, payment of cost of Rs.10,000/-. This cost shall be deposited by Bank Draft in the name of "TDSAT Employees Welfare Society" within a period of four weeks from today.

3. The Registry is hereby directed to accept the reply only upon deposition of the cost by the respondent. Time to file the reply is also granted till the next date of hearing.

4. Hence, the matter is adjourned on 09.12.2026.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/