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Judgment
We have heard the counsel for the petitioner who has submitted that despite the order passed by this Tribunal dated 22.1.2020, the respondent has not obeyed the said order and has not continued to supply the signals of the channels in question. Today, when the matter is called out, nobody appears on behalf of the respondent.
Counsel appearing for the petitioner has supplied the names and address of the respondent, which are as follows :
P. Madhusudhana Reddy
MD, AP Fibernet corporation
Second Floor
Pandit Nehru Bus Station, RTC Complex
Vijayawada
Nearest police station
Krishna Lanka Police Station, Vijayawada
Counsel appearing for the petitioner submitted that let Bailable Warrant be issued upon the Managing Director of the respondent.
In view of the aforesaid submissions, we hereby direct to issue Bailable Warrant in the sum of Rs. one lakh to be served upon him through Head of aforesaid Police Station.
The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid person of the respondent and after completing the formalities of grant of Bail in the sum of Rs. one lakh and after taking his signatures, the paper will be returned to this Tribunal immediately.
We also hereby direct the respondent to remain present before the Tribunal either in person or through their Advocate. They may depute an advocate on their behalf with all the instructions to argue out the case on the next date of hearing.
The matter is, therefore, adjourned to 16.8.2022.