| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 16/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/346/2025 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Gtpl Hathway Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE DR. SANJEEV BANZAL, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Learned counsel for Respondent no.1 has submitted that they will be filing reply during course of the day. So far as reply of respondent no.2 is concerned, the same will be filed within a week's time. 2. Learned counsel for the petitioner is seeking time to file rejoinder-affidavit to the reply filed by respondent no.1 and respondent no.2. Thereafter the matter will be listed before Court of Registrar for examination of witness of the petitioner. 3. Time, as prayed for, is granted till next date of hearing. 4. Hence, the matter is adjourned on 17.12.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||