TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 05/11/2026

BROADCASTING PETITION/13/2024

WITH
MISC APPLICATION/261/2024
WITH
MISC APPLICATION/85/2026

Petitioner Name: Indiasign Pvt Ltd
Versus Respondent Name: Brand Value Communications Ltd & Anr.

BEFORE

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

For Applicants/Appellants/
Petitioners Advocate Mr. Payal Kakra
Ms. Tanya Gupta
Mr. Veerashwar Singh Jadaun
Mr. Pranjal Singh

For Respondents Advocate Mr. Shivang Rawat
Mr. Vedant Kumar

ORDER

1. Learned counsel appearing for the respondent submitted that an amicable settlement has been arrived at between the parties to this litigation which has been reduced in writing also. The written copy of the said agreement has been given to learned counsel for the petitioner.

2. Learned counsel appearing for the petitioner is seeking time to get instructions. It is categorically pointed out by the learned counsel appearing on behalf of the petitioner that they do not have, as on today, any instructions that settlement has been arrived at.

3. Time, as prayed for, is granted to the petitioner.

4. The matter is, therefore adjourned on 22.12.2026.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/