| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 30/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/70/2018 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Naaptol Online Shopping Private Limited | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/154/2024WithMISC APPLICATION/388/2024 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Asianet Satellite Communication Ltd & Anr | ....Petitioner | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Versus | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Naaptol Online Shopping Private Limited | ....Respondent | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. Learned Counsel for both side are present. 2. Counsel for Petitioner is pressing its application, moved under Order VII Rule 11 of CPC, for rejecting Petition, BP No. 154 of 2024 under above provision. This Miscellaneous Application is to be heard first. Legal precedents is to be filed, for which one week's time is being requested by both sides. 3. Let these precedents, alongwith a short note, be got filed by both sides, after exchange in between, within a week. 4. List the matter on 23.11.2026 "for hearing over this Miscellaneous Application". | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /BN/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||