| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 16/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| MISC APPLICATION/213/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
BROADCASTING PETITION/223/2026 |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| WITHMISC APPLICATION/214/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Zee Entertainment Enterprise Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. 2. Miscellaneous Application No. 213/ 2026 has been decided, by way of Judgment proclaimed in Open Court today. Three weeks’ time has been given for making certain compliances by Respondent No. 1 to Respondent No. 7. The same is to be complied with within three weeks. 3. The opportunity to file replication as against reply, has been reserved by Petitioner. Hence, replication, if any, after serving a copy to other side, within above three weeks is to be filed. 4. Thenafter, list the matter on 09.12.2026 “for further hearing” in the matter -- MA No. 214/ 2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /NC/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||