| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 15/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| CYBER APPEAL/14/2025 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Appellant Name: Yes Bank Ltd. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Learned counsel for respondent no.1 is seeking time to file reply, which is granted till next date of hearing. 2. Learned counsels for respondent nos.2-8 summitted that they have already filed their replies and copies whereof shall be supplied to the learned counsel for the appellant. 3. Learned counsel for the appellant is seeking time to file rejoinder affidavit after receiving copy of the replies filed by the respondent nos.2-8, which is also granted till next date of hearing. 4. This matter is, therefore, adjourned on 12.01.2027. 5. This Cyber Appeal will be heard along with CA.16/2025 and CA.1/2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE D. N. PATEL)CHAIRPERSON ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /DBC/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||