TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 16/10/2026

BROADCASTING PETITION/89/2024

Petitioner Name: Gtpl Hathway Ltd
Versus Respondent Name: Budheliya Rajan Vikrambhai

BROADCASTING PETITION/90/2024

Gtpl Hathway Ltd.

....Petitioner

Versus

Rahul Kishorbhai Parmar

....Respondent

BROADCASTING PETITION/91/2024

Gtpl Hathway Ltd.

....Petitioner

Versus

Vaghela Pravin Tulshibhai

....Respondent

BROADCASTING PETITION/92/2024

Gtpl Hathway Ltd.

....Petitioner

Versus

Y H Sheikh

....Respondent

BEFORE

HON'BLE DR. SANJEEV BANZAL, MEMBER

For Applicants/Appellants/
Petitioners Advocate Ms. Akshra Arshi, Proxy Counsel
For Mr. Tushar Singh

For Respondents Advocate Mr. Praveen Mishra
Ms. Nidhi Tripathi

ORDER

1. Learned counsel for respondents submitted that they are depositing the cost in all the aforesaid Broadcasting Petitions along with Vakalatnama during course of the day, which shall be accepted by the Registry. He is also seeking time to file reply. Four weeks' time is granted to file reply.

2. Hence, these matters are adjourned on 12.01.2027.

( DR. SANJEEV BANZAL)
MEMBER

/AS/