TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
Dated: 29/09/2026

TELECOM PETITION/38/2025
WITH
MISC APPLICATION/56/2026
WITH
MISC APPLICATION/59/2026
WITH
MISC APPLICATION/57/2026
WITH
MISC APPLICATION/58/2026
WITH
MISC APPLICATION/220/2026

Petitioner Name:    Ri Networks Pvt. Ltd.
Versus
Respondent Name:    World Phone Intetrnet Services Pvt. Ltd. And Ors.

TELECOM PETITION/4/2026
World Phone Internet Services Pvt. Ltd. ....Petitioner
Versus
Ri Networks Pvt Ltd. ....Respondent
BEFORE
HON'BLE  MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE  DR. SANJEEV BANZAL   ,MEMBER
For Applicants/Appellants/
Petitioners Advocate
Mr. Aryan Bhardwaj
( For Petitioner In T P 38/2025
And For Respondent In T P 4/2026)
For Respondents Advocate Mr. Aditya Vaibhav Singh
(for Respondents In T P 38/2025
And For Petitioner In T P 4/2026)
ORDER

1. Both the aforesaid Telecom Petitions are claim and counter claims. There are all chances of settlement of disputes between parties to these litigations. Hence, we hereby refer both the aforesaid Telecom Petitions to the Mediation Centre by this Tribunal. 

2. We hereby appoint Ms. Anshu Priyadarshini as learned Mediator to mediate the disputes between the parties to these litigations. We hereby direct the representatives of the parties to these litigations along with their learned counsels to remain personally present before the learned Mediator at Mediation Center of this Tribunal on 09.10.2026 between 1:30 P.M to 2:30 P.M.

3. These matters are, therefore, adjourned on 23.12.2026, by which date it is expected that the learned Mediator will file the mediation report.




( JUSTICE D. N. PATEL)
CHAIRPERSON




( DR. SANJEEV BANZAL)
MEMBER
/AS/