TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
Dated: 12/10/2026

E A/1/2020
IN
BROADCASTING PETITION/368/2017
WITH
MISC APPLICATION/45/2020
 WITH
MISC APPLICATION/189/2024
 WITH
MISC APPLICATION/273/2024
 WITH
MISC APPLICATION/272/2024
MISC APPLICATION/45/2020
MISC APPLICATION/189/2024
MISC APPLICATION/273/2024
MISC APPLICATION/272/2024
WITH
E A/4/2025

Petitioner Name:    Union Of India
Versus
 Respondent Name:    Kamyab Television Pvt Ltd
BEFORE
HON'BLE  MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER
For Applicants/Appellants/
Petitioners Advocate Mr. Abhijeet Singh
 		For Respondents Advocate Mr. Anurag Yadav
ORDER

1. Case taken up. Learned Counsel for both side are present.

2. Mr. Anurag Yadav, Counsel for JD is to file its power in the course of day.

3. No reply from the DCP, Bhubaneswar, is there. But, it appears that the order has been got complied with, because, of the presence of this JD.

4. A request for fixing 15.10.2026, for presence of this Director of JD Company, before this Tribunal with its version regarding the compliance of decree in question is being accepted. However, decree may be got complied with in between, and in case of making compliance of the decree, the physical presence, on above date, will be exempted.




( JUSTICE RAM KRISHNA GAUTAM)
MEMBER
/NC/