| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 29/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/237/2021 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| WITH MISC APPLICATION/34/2022 WITH MISC APPLICATION/35/2022 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Hcv Digital Entertainment Pvt Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. 2. Neither steps taken, nor cost paid. The same request is being made again. Under above pretext, one and last opportunity, subject to payment of cost of Rs. 5000/-, and condition that these two costs, one previously imposed and one of today, be got deposited in 'TDSAT Employees Welfare Society', positively within two weeks. 3. List the matter 'for hearing' on 08.12.2026 “for further disposal”. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /BN/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||