TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
Dated: 03/11/2026

TELECOM PETITION/12/2017
WITH
MISC APPLICATION/140/2018

Petitioner Name:    Speed Online Net Pvt Ltd & Anr
Versus
Respondent Name:    Union Of India

TELECOM PETITION/2/2021
Broban Internet Services Pvt Ltd ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/4/2021
A One Dpn Communications Pvt Ltd ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/4/2024
M/s Ethernet Xpress India Pvt. Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/6/2025
Stn Infotech Pvt. Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/7/2026
Pioneer Elabs Ltd ....Petitioner
Versus
Union Of India And Anr ....Respondent

TELECOM PETITION/12/2025
With
MISC APPLICATION/181/2025
Kings Broadband Pvt. Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/13/2025
With
MISC APPLICATION/203/2025
Nettlinx Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/14/2024
M/s Shaildhar Telecom Services Pvt. Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/14/2025
Nettlinx Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/15/2024
Lm Energy And Software Pvt. Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/15/2025
Nettlinx Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/18/2022
Tejays Dynamic Ltd ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/20/2024
With
MISC APPLICATION/171/2025
With
MISC APPLICATION/198/2024
M/s Primenet Global Ltd. ....Petitioner
Versus
Union Of India And Anr ....Respondent

TELECOM PETITION/27/2021
Prompt Infracom Pvt Ltd ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/35/2025
Pioneer Elabs Ltd ....Petitioner
Versus
Union Of India And Anr ....Respondent

TELECOM PETITION/37/2021
Multicraft Digital Technologies Pvt Ltd ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/39/2024
With
MISC APPLICATION/246/2026
Pioneer Elabs Ltd ....Petitioner
Versus
Union Of India And Anr ....Respondent

TELECOM PETITION/41/2022
Vaishnavabhai Internet Solutions Pvt Ltd ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/42/2021
Inter Net Ly Pvt Ltd ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/48/2020
Stn Infotech Pvt. Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/48/2021
Aerocast Networks Pvt Ltd ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/54/2021
Srinagar Net Tech Pvt Ltd ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/54/2022
Dreamlink Technologies Pvt. Ltd. ....Petitioner
Versus
Union Of India ....Respondent

TELECOM PETITION/64/2020
Ncore Creative Technologies Pvt Ltd ....Petitioner
Versus
Union Of India ....Respondent
BEFORE
HON'BLE  MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE  DR. SANJEEV BANZAL   ,MEMBER
For Applicants/Appellants/
Petitioners Advocate
Mr. Aditya Vaibhav Singh ( In T P 17/2027);
Mr. Akshveer S. Saggu ( In T P 2/2021, T P 6/2025 T P 18/2022,
T P 37/2021, T P 41/2022, T P 42/2021, T P 48/2020
T P 54/2021); Ms. Bhabna Das ( In T P 13/2025,
T P 14/2025 And T P 15/2025); Ms. Pratibha Singh
( In T P 48/2021, T P 14/2024 & T P 15/2024); Mr. Akshay Ringe, Mr. C. B Bansal,
MR. ANKUR CHAWLA, MR. SHUBHENDU KAUSHIK ( IN T P 20/2024);
Mr Jeevan Ballav Panda, Ms Dhriti Mehta ( In T P 39/2024 & T P 35/2025, T P 7/2026);
Mr. Himanshu Dhawan ( In T P 4/2021, T P 27/2021, T P 54/2022
( T P 64/2020, T P 12/2025)
For Respondents Advocate Mr. Varnik Kundaliya For
Mr. Chandrasekhar Chakalabbi
ORDER

1. We have heard the learned counsels for the petitioners as well as learned counsel for the Union of India. These matters will be further heard  on 21.01.2027.

2. MA 246/2026 in TP 39/2024: This Miscellaneous Application has been preferred by original petitioner to bring about record the documents which were annexed with their representation already annexed as Annexure-P/9 to the  memo of TP 39/2024.

3. Having heard the learned counsels for both sides and looking to the facts and circumstances of the case,  these documents are permitted to be  brought on record.  MA 246/2026  in TP 39/2024 is allowed and disposed of.

4. Meanwhile, learned counsel for the petitioner in TP 7/2026 is permitted to file rejoinder affidavit.

 




( JUSTICE D. N. PATEL)
CHAIRPERSON




( DR. SANJEEV BANZAL)
MEMBER
/AS/