TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 30/10/2026

BROADCASTING PETITION/188/2022

Petitioner Name: Kable First India Pvt. Ltd
Versus Respondent Name: Direct News Pvt Ltd

BEFORE

HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER

For Applicants/Appellants/
Petitioners Advocate Ms. Pooja Bisht For Mr Vineet Bhagat

For Respondents Advocate Ms. Nayanika

ORDER

1. Case taken up. Learned Counsel for both side are appearing in virtual mode.

2. Owing to some miscommunication, a request with regard to restructuring of Petitioner Company was made, by Petitioner’s Counsel on previous date. But, no such restructuring is there. Hence, it need not to move any amendment application.

3. A request for adjournment on the ground of arguing Counsel of Respondent is being made.

4. List the matter on 07.01.2027 “for final hearing”.

( JUSTICE RAM KRISHNA GAUTAM)
MEMBER

/BN/