| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 16/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/193/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Gtpl Hathway Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE DR. SANJEEV BANZAL, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Learned counsel for petitioner is seeking time to file affidavit of service of notice upon the respondent no.1, which is granted till next date of hearing. 2. Learned counsel for respondent no.2 is seeking time to file reply, which is granted till next date of hearing. 3. Hence, the matter is adjourned on 29.01.2027. 4. Meanwhile, interim relief granted earlier vide our order dated 13.07.2026 shall continue to be operative till next date of hearing. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||