| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 05/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/218/2017 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Siti Network Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/219/2017WithMISC APPLICATION/389/2017 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Siti Network Ltd | ....Petitioner | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Versus | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Akash Cable Network & Anr | ....Respondent | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
For BP 218/ 2017 1. Case taken up. 2. As per Police Report, service of notice is very well there. But, none is for Respondent. 3. Hence, nothing remained except to proceed exparte against Respondent. Proceeded exparte. 4. List the matter before on Court of Registrar on 16.12.2026 "for recording of evidences in exparte" there at.
For BP 219/ 2017 1. Case taken up. 2. As per Police Report, service of notice is very well there. But, none is for Respondent. 3. Hence, nothing remained except to proceed exparte against Respondent. Proceeded exparte. 4. List the matter before on Court of Registrar on 16.12.2026 "for recording of evidences in exparte" there at. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AA/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||