TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 15/10/2026

TELECOM PETITION/16/2026

Petitioner Name: Gitelenet Private Ltd.
Versus Respondent Name: Union Of India & Ors

BEFORE

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

For Applicants/Appellants/
Petitioners Advocate Mr. Vineet Bhagat
Ms. Arya Nagpal

For Respondents Advocate Mr. Chandrasekhar Chakalabbi
Mr. Varnik Kundaliya For R1 And R2;
Ms. Shelly Tyagi For R3;

ORDER

1. Learned counsel for the Union of India submits that they are filing counter-affidavit during course of the day, a copy whereof has been supplied to the learned counsel for the petitioner. Registry shall accept the counter-affidavit.

2. Learned counsel for respondent no.3 submitted that at this stage they do not want to file any affidavit.

3. Learned counsel for the petitioner is seeking time to file rejoinder-affidavit which is granted till next date of hearing.

4. Hence, this matter is adjourned on 29.3.2027.

4. Interim relief granted earlier vide our order dated 02.07.2026 and which was extended vide our order dated 15.09.2026 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/