| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 15/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| CYBER APPEAL/1/2022 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| WITH MISC APPLICATION/358/2022 WITH MISC APPLICATION/191/2022 WITH MISC APPLICATION/192/2022 MISC APPLICATION/358/2022 MISC APPLICATION/191/2022 MISC APPLICATION/192/2022 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Appellant Name: Punjab National Bank (erstwhile Oriental Bank Of Commerce ) | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. Learned Counsel for both side are present. 2. None is for appellant-Punjab National Bank. One counsel, Ms. Erica Toppo claiming herself to be a proxy counsel being a junior to Mr. Santosh Kumar Rout, Advocate, is requesting for one more opportunity for filing Vakalatnama in this matter, which is said to be in transit and a soft copy of which is with her. 3. This has been vehemently opposed by respondent - complainant. 4. Though sufficient time was given, but vakalatnama could not be got filed. Hence, today’s request is being accepted with a notional cost of Rs. 1000/-, to be borne by appellant. 5. Let Vakalatnama afresh be got filed on record positively within two weeks. 6. List this appeal be listed 'for final hearing' on 11.12.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /NC/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||