| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 07/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| CYBER APPEAL/11/2015 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Appellant Name: Standard Charted Bank | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. Learned Counsel for both side are present. 2. Learned Counsel for Vodafone Idea Limited, made a request for adjournment on today on the ground of medical emergency. The same is not being opposed by other side. 3. Hence, list the Item No. 2 and Item No. 3 "for final hearing" on 03.12.2026. | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /AA/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||