| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 14/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/518/2023 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Fastway Transmission Pvt Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. We have heard learned counsel appearing for petitioner who has submitted that Bailable Warrant has been issued upon owner of respondent no.1. 2. Learned counsel appearing for respondent no.2 submitted that the reply has already been filed on their behalf, copy whereof has been supplied to the learned counsel for petitioner. 3. Awaiting service report from the concerned Police Station of the Bailable Warrant, this matter is adjourned on 21.01.2027. 4. Meanwhile, petitioner is permitted to file affidavit of service of notice upon the respondent no.1. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE D. N. PATEL)CHAIRPERSON ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||