| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 06/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/79/2017 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| WITH MISC APPLICATION/126/2023 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Culver Max Entertainment Pvt Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/551/2022WithMISC APPLICATION/71/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Swami Cable Network | ....Petitioner | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Versus | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Culver Max Entertainment Pvt.ltd. | ....Respondent | |||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. Counsel for both side are present. 2. The application, which was directed to be moved is said to be in transit. Copy is said to be delivered. Other side is mentioning that he is with no objection for bringing on record the structural change. But, before making an order, an application is to be there. 3. Hence, the application be got filed positively within two weeks. 4. List the matter on 28.11.2026 “for further hearing”. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AA/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||