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Siti Networks Ltd. v. Multi Star Vision .

Telecom Disputes Settlement And Appellate Tribunal
Jan 13, 2021
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Broadcasting Petition/577/2020 with Broadcasting Petition/578/2020 with Broadcasting Petition/579/2020 with Broadcasting Petition/580/2020 with Broadcasting Petition/581/2020 with Broadcasting Petition/582/2020 with Broadcasting Petition/583/2020 with Broadcasting Petition/584/2020 with Broadcasting Petition/585/2020 and Broadcasting Petition/586/2020

Attorney(S)

None

Ms. Dilsheen Kaur For Ms. Rfitwika Nanda, Advocate for the Applicants/Appellants/Petitioners;

JUDGES

Shiva Kirti Singh

Chairperson

ACTS

No Acts

See more information ... Less ...

S.K. Singh, Chairperson:— Admit. Issue Notice; Dasti and e-mail in addition. Rule is made returnable within five weeks.

2. From the submissions, it appears that at this stage, petitioner is interested in seeking return of its STBs entrusted to respondent no. 1 or to realise the value of the STBs. Considering the nature of grievance, it will be open for the respondent to approach the petitioner for settlement of the said issue. The prayer for recovery of outstanding dues will be decided in due course.

3. Post the matter under the head “For Directions” on 23.2.2021.

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