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TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
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| Dated:
02/11/2026
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| BROADCASTING PETITION/37/2024
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Petitioner Name: Indian Cable Net Company Ltd.Versus Respondent Name: Halder Cable Network |
| BROADCASTING PETITION/38/2024
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| Indian Cable Net Company Ltd. |
....Petitioner |
| Versus |
| Dhruba Cable Network |
....Respondent |
| BROADCASTING PETITION/39/2024
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| Indian Cable Net Company Ltd. |
....Petitioner |
| Versus |
| Maa Cable Network |
....Respondent |
| BROADCASTING PETITION/40/2024
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| Indian Cable Net Company Ltd. |
....Petitioner |
| Versus |
| Raidighi Cable Network |
....Respondent |
| BEFORE |
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER
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Ms. Ritwika Nanada Ms. Aadya Sharma
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Mr. Himanshu Dhawan
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| ORDER |
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1.We have heard learned counsel appearing for petitioner in all the aforesaid Broadcasting Petitions.
2. Learned counsel appearing for respondent in all the aforesaid Broadcasting Petitions is seeking time to get instructions and to file reply. Time to file reply is granted till next date of hearing.
3. It is submitted by the learned counsel for respondent in all the aforesaid Broadcasting Petitions the cost imposed has been deposited as per the order passed by this Tribunal.
4. Hence, these matters are adjourned on 06.01.2027.
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(
JUSTICE D. N. PATEL)CHAIRPERSON
(
DR. SANJEEV BANZAL)MEMBER
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/AS/
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