| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 15/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| MISC APPLICATION/235/2023 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
BROADCASTING PETITION/229/2020 |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| WITHMISC APPLICATION/410/2024 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Superhit Broadcating Pvt. Ltd. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. Learned Counsel for both side are present. 2. Law is being said to be of Hon'ble Apex Court, with regard to Telecom Disputes Settlement and Appellate Tribunal, is to be placed before argument, for which time is being requested. 3. List the matter on 02.12.2026 “for hearing” over these two Miscellaneous Applications. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /NC/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||