| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 12/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| CYBER APPEAL/13/2018 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Appellant Name: Vodafone Idea Limited | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| CYBER APPEAL/14/2018 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Bank Of Baroda | ....Petitioner | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Versus | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Mr.vijayindra Vasant Shirahatti And Ors | ....Respondent | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. Learned Counsel for both side are present, either in virtual mode or in physical mode. 2. Written submission by each, is to be filed and time is being prayed for it. 3. Let written submissions, by both side, after exchange in between, be got filed within three weeks. 4. List the matter on 11.12.2026 “for further hearing”. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /NC/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||