| Mr Naman Choula | Ms Kavya Singh | ||||||||||||||
The Evidence Affidavit of the Petitioner is on record.
Learned Counsel for the Respondent seeks further time of two weeks to file Evidence Affidavit. Prayer is allowed.
List for Directions on 06.11.2026.
|
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 01/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/529/2022 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Siti Networks Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| MR. SHASHI KANT SHARMA, DEPUTY REGISTRAR | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
The Evidence Affidavit of the Petitioner is on record. Learned Counsel for the Respondent seeks further time of two weeks to file Evidence Affidavit. Prayer is allowed. List for Directions on 06.11.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( SHASHI KANT SHARMA)DEPUTY REGISTRAR | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /KM/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||