| Ms. Kaniska Rawat | None | ||||||||||||||
1. Heard counsel appearing for the petitioner at length. Nobody appears on behalf of the respondent.
2. Hence, with a view to give one more chance to the respondent, this matter is adjourned on 29.01.2027.
|
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 02/11/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| TELECOM PETITION/82/2017 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Tata Communications Limited | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Heard counsel appearing for the petitioner at length. Nobody appears on behalf of the respondent. 2. Hence, with a view to give one more chance to the respondent, this matter is adjourned on 29.01.2027.
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE D. N. PATEL)CHAIRPERSON ( DR. SANJEEV BANZAL)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AS/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||