| TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| Dated: 09/10/2026 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BROADCASTING PETITION/86/2018 | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
Petitioner Name: Siti Network Ltd | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| BEFORE | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| HON'BLE MR. JUSTICE RAM KRISHNA GAUTAM, MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ORDER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
1. Case taken up. 2. Counsel for Respondent No. 1 is in virtual mode. Petitioner and respondent no. 2 is present in person. 3. The cost, as was imposed, could not be paid. The application could not be filed. The prayer is for making all those compliances in the course of day. 4. Let, it be filed so in the course of day, after serving a copy to petitioner and Respondent No. 2, if needed. 5. Counter and rejoinder, if any, may be got exchanged and filed within four weeks. 6. Cost imposed as above be got paid in the course of day. 7. List the matter on 05.01.2027 “for further hearing”.
| ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| ( JUSTICE RAM KRISHNA GAUTAM)MEMBER | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||
| /NC/ | ||||||||||||||||||||||||||||||||||||||||||||||||||||||||||||