| Mr Abhay Dev Sharma | Mr Jatin Kumar | ||||||||||||||
Learned Counsel for the Petitioner seeks four weeks' time to file Rejoinder Affidavit. Prayer is allowed.
List for Directions on 14.12.2026.
|
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 30/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| TELECOM PETITION/40/2025 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Airlink Teleservices Pvt. Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| MR. SHASHI KANT SHARMA, DEPUTY REGISTRAR | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Learned Counsel for the Petitioner seeks four weeks' time to file Rejoinder Affidavit. Prayer is allowed. List for Directions on 14.12.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( SHASHI KANT SHARMA)DEPUTY REGISTRAR | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /KM/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||