TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
Dated: 30/09/2026

BROADCASTING PETITION/263/2024

Petitioner Name:    Tata Communications Limited
Versus
Respondent Name:    Diksat Transworld Limited And Ors.
BEFORE
MR. SHASHI KANT SHARMA, DEPUTY REGISTRAR
For Applicants/Appellants/
Petitioners Advocate
Ms Kanishka Rawat
Ms Kashish Singh
For Respondents Advocate None
ORDER

Learned Counsel for the Petitioner is present. Nobody appears for the Respondent.

The Evidence Affidavit has still not been filed by the Respondent despite various opportunity. By way of last indulgence, four weeks' time is granted to the Respondents to file Evidence Affidavit. 

List for Directions on 19.11.2026.

(SHASHI KANT SHARMA)
DEPUTY REGISTRAR

Later, Mr V. Sibi Kargil, Counsel for the Respondent alongwith, Mr. V. Keevthana and Mr. Ashish Kumar Upadhyay, appeared who have been apprised of the above order.




( SHASHI KANT SHARMA)
DEPUTY REGISTRAR

/KM/