| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 28/09/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/160/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Gtpl Hathway Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Heard counsel appearing for the petitioner at length. Nobody appears on behalf of the respondents. 2. Hence, with a view to give one more chance to the respondents, this matter is adjourned on 30.10.2026. 3. Before next date of hearing, the petitioner shall file affidavit of service of notice upon the respondents. 4. The ex parte ad interim relief earlier granted vide our order dated 27.5.2026 shall stand continued to be operative during the pendency and final hearing of this Broadcasting Petition. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE D. N. PATEL)CHAIRPERSON ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||