TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 13/10/2026

CYBER APPEAL/1/2015

Appellant Name: Vodafone Idea Limited
Versus Respondent Name: V K Architecture And Others

BEFORE

HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER

For Applicants/Appellants/
Petitioners Advocate Ms. Subhalaxmi Sen, Ms. Sachika Vij

For Respondents Advocate Ms. Swati Mishra For R-1, R-2
Mr. Umesh Prasad For Mr. N.p. Gaur For Andhra Bank

ORDER

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

2. Counsel for Telecom Services Provider Appellant and complaint victim Respondent No. 1 as well as Respondent No. 2 in Cyber Appeal No. 1/2015 is present. The same situation is with regard to item no. 7 and item no. 8, Cyber Appeals, against the same impugned order of Learned Adjudicating Officer.

3. A request for adjournment on the ground of arguing counsel of complainant Respondent No. 1 is being made.

4. As the ground is of personal indisposition of arguing counsel, hence all these three appeals are being adjourned together for 18.11.2026 “for final hearing”.

( JUSTICE RAM KRISHNA GAUTAM)
MEMBER

/NC/