TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 12/10/2026

BROADCASTING PETITION/114/2025

WITH
MISC APPLICATION/29/2026

Petitioner Name: Hathway Digital Ltd
Versus Respondent Name: Pen Music Pvt. Ltd. And Anr.

BEFORE

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

For Applicants/Appellants/
Petitioners Advocate Mr. Nasir Husain

For Respondents Advocate Mr. Kumar Shashank Shekher

ORDER

1. MA.29/2026: This MA has been preferred by the original respondent to the effect that TDSAT has no jurisdiction to decide the issue about the placement charges. Learned counsel for the original petitioner is seeking time to file reply in MA.29/2026. Time, as prayed for, is granted to file reply in the MA.

2. This matter is, therefore, adjourned on 19.11.2026.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/