TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 29/10/2026

BROADCASTING PETITION/167/2018

WITH
MISC APPLICATION/183/2018
WITH
MISC APPLICATION/219/2018

MISC APPLICATION/183/2018

MISC APPLICATION/219/2018

Petitioner Name: Den Rajkot City Communication Pvt Ltd
Versus Respondent Name: Dharmendrabhai Parsotambhai Rajyaguru And Ors

BEFORE

HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr Vibhav Srivastava Ms Aashi Arora Ms Dishti Yadav

For Respondents Advocate Ms. Baishnovi Meher R-1
Mr. Upender Thakur, Ms. Karishma Singh, Ms. Shreya Kardam For R-2

ORDER

1. Case taken up.

2. Learned Counsel for Petitioner and Respondent No. 2 are present. Counsel for Respondent No. 1 is requesting for discharge. A notice was said to be sent through post and written as 'undelivered'. In spite of all efforts, no response from Respondent No. 1 is there, to it's counsel.

3. Let Respondent No. 1 be got communicated by this counsel, informing about the proposed discharge, with an option to get another Counsel engaged, otherwise to face consequences of exparte proceeding in the matter. This be brought on record, by this Counsel for Respondent No. 1.

4. List the matter on 08.01.2027 “for further hearing”.

( JUSTICE RAM KRISHNA GAUTAM)
MEMBER

/BN/