TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 05/10/2026

BROADCASTING PETITION/675/2016

Petitioner Name: Discovery Communications India
Versus Respondent Name: Reachnet Cable Services Pvt Ltd

BROADCASTING PETITION/676/2016

Discovery Communications India

....Petitioner

Versus

Reachnet Cable Services Pvt Ltd

....Respondent

BEFORE

HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER

For Applicants/Appellants/
Petitioners Advocate Ms Payal Kakra
Mr Pranav
Ms Tanya Gupta
Mr Pranjal Singh

For Respondents Advocate None

ORDER

1. Case taken up.

2. The Affidavit of Service being said to be filed in compliance of previous order, is not as per the direction given. Neither it is with specific name of RP, nor its competence to receive, nor the fact of delivering the notice in the Court of Registrar, nor the service to it, has been specified. Hence, this affidavit is of no effect.

3. Let, specific affidavit having all these facts, that to whom it was got served, and the competence of that person to receive, for and on behalf of RP, and mode by which, it got served, be got filed within four weeks.

4. List the matter on 07.12.2026 “for further directions”.

( JUSTICE RAM KRISHNA GAUTAM)
MEMBER

/AA/