TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 29/10/2026

BROADCASTING PETITION/702/2020

WITH
MISC APPLICATION/486/2025
WITH
MISC APPLICATION/27/2021

Petitioner Name: Hinduja Global Solutions Limited
Versus Respondent Name: Omkar Cable Network And Ors

BEFORE

HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr Upender Thakur
Ms Karishma Singh
Ms Shreya Kardam

For Respondents Advocate Ms Anushri Joshi For Mr Sharath Sampath For R-1
Mr Yash Rekhari For R-2 & 3
Mr Arjun Natrajan, Mr. Nakul Gupta, Ms. Gauri Dwivedi For T R A I

ORDER

1. Case taken up.

2. The Application with regard to change of name of Petitioner Company was allowed, and it was to be incorporated in Petition in Red Ink by Counsel for Petitioner under his signature and writing. But, still the Petition is un-amended. The amended memo of Petition, said to have been filed on record, is also not placed as a memo, by replacing the previous one. Hence, all these are to be cured first before hearing argument in the matter.

3. One week's time is being given for getting this regularized.

4. List the matter on 25.11.2026 "for final hearing".

( JUSTICE RAM KRISHNA GAUTAM)
MEMBER

/BN/