TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 12/10/2026

E A/21/2019

IN
BROADCASTING PETITION/290/2016

Petitioner Name: Sony Pictures Networks Distribution India Pvt. Ltd.
Versus Respondent Name: Trustline Broadband Services Pvt Ltd

BEFORE

HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr. Nitin Bhatia

For Respondents Advocate None

ORDER

1. Case taken up.

2. Learned Counsel for Decree Holder appearing in virtual mode, mentioned that no mutual settlement by JD could be got attempted. Hence, the steps for execution, is to be taken by a decree holder. Three weeks’ time is being requested, for taking steps.

3. Let steps be taken within three weeks.

4. List the matter on 10.12.2026 “for further hearing”.

( JUSTICE RAM KRISHNA GAUTAM)
MEMBER

/NC/