| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 30/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| MISC APPLICATION/291/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
BROADCASTING PETITION/481/2025 |
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| WITHMISC APPLICATION/72/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: M/s Satlinks | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE DR. SANJEEV BANZAL, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Learned counsel for petitioner today has appeared and submitted that they will filing response to the MA 291/2026 which is preferred by original respondent. Two weeks' time is granted to file response to MA 291/2026 and rejoinder to the main petition. 2. Hence, this matter is adjourned on 19.11.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||