| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 07/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/374/2021 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Siti Networks Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. Learned Counsel for both side are present. 2. A request for adjournment, had already been communicated to Petitioner. But, Petitioner is to file an affidavit required, under Section 65B of the Indian Evidence Act, which is said to be in transit. 3. Today's simple request for adjournment is being accepted. 4. List the matter on 09.12.2026 “for further hearing”.
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /BN/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||