Tribunals and CommissionsDivision Bench

Ccn Den Network Pvt Ltd vs Skyvision Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 10 July 2023 · Citation: (2023) 07 TDSAT CK 0027

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 469 Of 2018
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Judgment

24 paragraphs · 279 words
1.

This petition has been preferred for recovery of (­­Rs.39,99,916/-) from the respondent(s). Counsel appearing for the petitioner has argued out the case at length.

2.

It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent(s). The same has been served upon respondent(s), but, nobody has appeared for the respondent(s).

3.

Counsel appearing for the petitioner further submitted that as nobody appears for the respondent(s), let fresh notice be issued upon the respondent(s) through the jurisdictional Police Station(s) where they are residing.

4.

Counsel appearing for the petitioner has submitted the following details :

Name of Police Station

Anand Vihar, Delhi and Link Road, Ghaziabad, U.P.

Address and Details of Police Station

S.H.O., Police Station- Anand Vihar, Delhi

Address- Police Station- Anand Vihar, Delhi-110032

Phone- 8750870622

Senior Suprintendent Of Police (Ghaziabad) U.P.

Address:CZ58, Hapur Road, Old Block C, Sector 18, Kavi Nagar, Ghaziabad, UP- 201002

Phone: 9643322900

Details of Individual

Shukla Cable Network

Through its Proprietor

Mr. Sachin Shukla

Having it’s Office at:

H-45, Jagat Puri,

Delhi-110051

5.

It is further submitted by the counsel for the petitioner that let notice be issued upon the aforesaid respondent(s) to be served through Head of aforementioned Police Station(s).

6.

In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent(s) to be served by aforesaid Police Station(s).

7.

Dasti/Direct service upto Head of aforesaid Police Station(s). After receiving notice of this Tribunal, Head of aforesaid Police Station(s) shall serve the notice upon respondent(s) and after taking its signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

8.

Notice is made returnable on 20.11.2023.