| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 12/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| TELECOM PETITION/34/2021 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Tata Communications Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| MR. SHASHI KANT SHARMA, DEPUTY REGISTRAR | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Learned Counsel for the Petitioner submits that her witness could not be present due to personal difficulty. Hence, this matter may be adjourned to some other date for cross-examination. She further states that the other side has already been informed in advance in this regard. As requested, let this matter be listed for further cross-examination of the Petitioner's witness Mr. Chandan Kumar Srivastava on 01.12.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( SHASHI KANT SHARMA)DEPUTY REGISTRAR | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /KM/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||