TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 15/10/2026

TELECOM PETITION/34/2026

WITH
MISC APPLICATION/294/2026

Petitioner Name: Kerala Communicators Cable Ltd ( K C C L)
Versus Respondent Name: Union Of India ( D O T)

BEFORE

HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER

For Applicants/Appellants/
Petitioners Advocate Ms. Astha Garg

For Respondents Advocate Mr. Rajeev Sharma, Sr. Adv
Ms. Shreya Sharma
Mr. Nishant Kandpal
Ms. Arunima Singh

ORDER

1. MA 294/2026: Learned counsel for the petitioner, upon instructions from their client, is seeking permission to withdraw this MA at this stage. In view of this submission, this MA is hereby disposed of as not pressed at this stage.

3. TP 34/2026: We have heard learned counsels for both sides at length. Further hearing will continue on 28.1.2027. Interim relief granted earlier vide our order dated 7.10.2026 shall continue to be operative during the pendency and final hearing of this Telecom Petition.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/DBC/