| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 13/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| CYBER APPEAL/3/2024 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Appellant Name: Bank Of Baroda | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. It is submitted by the learned counsel appearing for respondent no.1 and respondent no.2 who are the original complainants, that reply has already been filed. 2. Rejoinder, if at all to be filed, the same is permitted to be filed within two weeks from today. 3. The Registry hereby directed to enlist this matter under heading "For Hearing" on 08.01.2027.
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE D. N. PATEL)CHAIRPERSON ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||