TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 06/10/2026

BROADCASTING PETITION/183/2016

Petitioner Name: Siti Cable Network Ltd
Versus Respondent Name: Mona Seth Communication And Anr

BEFORE

HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr. Upender Thakur, Ms. Vishakha U. Thakur, Ms. Karishma Singh, Ms. Shreya Kardam

For Respondents Advocate Mr Vibhav Srivastava Ms Dishti Yadav

ORDER

1. Case taken up. Learned Counsel for petitioner and respondent no. 2 are present. Proceeding against respondent no. 1 is running exparte.

2. While hearing arguments, it came to notice that the alleged documents making a proof of delivery of 166 STBs is neither part of affidavit evidence, nor having any sign and seal of Oath Commissioner / Notary, who had attested the deposition to have taken before it. When asked for as to how, it is admissible in evidence, a time is being requested for filing a fresh affidavit, annexing those documents to be taken in account along with relevant certificate, required under section 63 of BSA.

3. Let it be got filed within four weeks.

4. List the matter on 19.12.2026 “for further hearing”.

( JUSTICE RAM KRISHNA GAUTAM)
MEMBER

/AA/