Supreme Court - Daily Orders
Asianet Satellite Communications Ltd vs M/S Jeevan Telecasting Corporation ... on 7 January, 2026
ITEM NO.11 COURT NO.13 SECTION XVII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL DIARY NO(S). 70934/2025
[Arising out of impugned final judgment and order dated 09-08-2023
in BP No. 391/2016 passed by the Telecom Disputes Settlement and
Appellate Tribunal]
ASIANET SATELLITE COMMUNICATIONS LTD Petitioner(s)
VERSUS
M/S JEEVAN TELECASTING CORPORATION LIMITED Respondent(s)
IA No. 331246/2025 - CONDONATION OF DELAY IN FILING, IA No.
331245/2025 - GRANT OF INTERIM RELIEF, IA No. 331240/2025 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
Date : 07-01-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :Ms. Shirin Khajuria, Sr. Adv.
Mr. Mohit D. Ram, AOR
Ms. Nayan Gupta, Adv.
Ms. Swati Tiwari, Adv.
Mr. Gopal, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. This appeal is reported to be beyond time by 792 days.
2. The submission of the learned counsel for the appellant is that against the impugned order dated 09.08.2023 both sides have filed a review.
3. Review Signature Not Verified Application No.7 of 2023 has been filed by the Digitally signed by KAVITA PAHUJA Date: 2026.01.07 16:16:52 IST Reason: appellant whereas Review Application No.10 of 2023, which has been filed with a delay of 36 days, is by the respondent. Both 1 review applications have been kept pending for more than 2 years. In such circumstances, this appeal has been filed.
4. Having regard to the above, we deem it appropriate to call for a report from Telcom Disputes Settlement & Appellate Tribunal, New Delhi as to why there has been so much delay in deciding the two review applications. Let the report be submitted within three weeks.
5. List this matter on 09.02.2026.
(KAVITA PAHUJA) (SAPNA BANSAL)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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