| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 28/09/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| E A/9/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
BROADCASTING PETITION/239/2014 |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Nk Infocom | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. We have heard learned counsel for the Petitioner-Decree Holder in EA 9/2026. Looking to the contentious issues raised in this Execution Application, the same is Admitted. 2. Issue notice upon respondent-Judgement Debtor, to be served by dasti as well as by email, returnable by the next date of hearing. 3. List this matter under the heading “For Directions” on 14.10.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE D. N. PATEL)CHAIRPERSON ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||