| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 14/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/285/2015 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Ucn Cable Network Pvt Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/410/2016WithMISC APPLICATION/371/2024 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Ucn Cable Network Pvt Ltd | ....Petitioner | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Versus | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Zee Entertainment Enterprise Ltd | ....Respondent | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/411/2016WithMISC APPLICATION/372/2024 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Ucn Cable Network Pvt. Ltd | ....Petitioner | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Versus | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Zee Entertainment Enterprise Ltd | ....Respondent | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. Learned Counsel for both side are present. 2. Written submission by Respondent, which was directed to be filed in the course of day on 06.08.2026, is being said to have been served to other side in yesterday's evening, and yet not filed on record. The same is being said to be filed on today. The argument could not be heard because of such filing and serving in such instant position. 3. This adjournment is being compensated with a notional cost of Rs. 500/- to be borne by Respondent. Written submission be got filed on today itself. 4. List the matter on 18.11.2026 "for final hearing". | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /NC/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||