Bookmark
PDF
Share
CaseIQ

India Cast Utv Media Distribution Pvt. Ltd., Mumbai v. R.M. Cable Networks & Anr.

Telecom Disputes Settlement And Appellate Tribunal

Dec 9, 2016

Judgment

CaseIQ

M.A. No. 469 of 2016 in B.P. No. 20 of 2015 has been filed pursuant to the order dated 21.11.2016 bringing on record the second address as mentioned in the substituted service of notice with regard to Director of the respondent entity.

This M.A. is allowed and disposed of.

Similarly, other M.As. as mentioned above, having similar prayer, in this bunch of petitions, are also allowed and disposed of.

Sent it to the Registry for further action in the matter.

India Cast Utv Media Distribution Pvt. Ltd., Mumbai v. R.M. Cable Networks & Anr.

M.A. No. 469 of 2016 in Broadcasting Petition No. 20 of 2015, M.A. No. 40 of 2016, M.A. No. 470 of 2016 in Broadcasting Petition No. 23 of 2015, M.A. No. 471 of 2016 in Broadcasting Petition No. 31 of 2015 and M.A. No. 472 of 2016 in Broadcasting Petition No. 83 of 2015 (M.A. No. 41 of 2016)