TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 09/10/2026

BROADCASTING PETITION/22/2025

Petitioner Name: Jiostar India Pvt. Ltd.
Versus Respondent Name: Blue Chip Systems

BROADCASTING PETITION/40/2025

Zee Entertainment Enterprises Ltd

....Petitioner

Versus

Blue Chip Systems

....Respondent

BEFORE

HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr. Gaurav Lasiyal ( In B P 22/2025);
Ms. Payal Kakra ( In B P 40/2025);

For Respondents Advocate Mr. Aditya Krishna

ORDER

1. BP 22/2025: At last, after issuance of Bailable Warrant in the sum of Rs.5,00,000/- consistently absent respondent is now appearing through learned counsel Mr.Aditya Krishna who is seeking time to get instructions, to file Vakalatnama and to file reply.

2. Two weeks' time is granted to file Vakalatnama on behalf of respondent. Further time is granted to file reply to the respondent, subject to, payment of cost of Rs.10,000/-. This cost shall be deposited by the way of Demand Draft payable to "TDSAT Employees Welfare Society" within a period of four weeks from today.

3. The Registry is hereby directed to accept the reply only upon deposition of the cost by the respondent. Time to file the reply is also granted till the next date of hearing.

4. BP 40/2025: Learned counsel appearing for petitioner is seeking extension of time to file rejoinder affidavit, which is granted till next date of hearing.

5. These matters are, therefore, adjourned on 07.12.2026.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/