| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 29/09/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/349/2022 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: India Cast Media Distribution Pvt. Ltd. & Ors. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. 2. Counsel for Petitioner is to file written submission in the course of day. Side by side a request is being made for moving some amendment application. Counsel for other side mentioned that owing to this amendment application, written submission is to be filed after the amendment sought and got incorporated in the pleading. Hence, let the application be moved. 3. Let, amendment application if any, after exchange of copy to other side, be got filed within two weeks. Counter, if any, may be filed within two weeks thereafter. 4. List the matter on 17.12.2026 "for final hearing". | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /BN/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||