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Creative Cable Network Private Limited vs Tv 18 Home Shopping Network Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 3 August 2022 · Citation: (2022) 08 TDSAT CK 0011

HON’BLE JUDGES
Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 443 Of 2019
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Judgment

33 paragraphs · 327 words
1.

This petition has been preferred for recovery of (­­­Rs. 68,45,947.88/-) 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 the Police Station Naranpura Police Station

Address of P.S along with contact detail of

officer in charge of P.S :

Naranpura Police Station

Bhimjipura Road, Mevavala Pura Nagar,

Sardar Colony, Ahmedabad, Gujarat-

380013

Address of Individuals upon whom the

notice is to be served

Mr. Ripal Paragbhai Patel (Director)

B/40 Bhadreshwar Flat, Opp. Rupal Park,

Ankur Road, (RD), Naranpura, Ahemdabad,

Gujarat- 380013

Name of the Police Station Bopal Police Station

Address of P.S along with contact detail of

officer in charge of P.S

Bopal Police Station

Vrajvihar Society, 33/A, S Bopal Road,

Ahemdabad, Gujarat-380058

Address of Individuals upon whom the

notice is to be served

Ms. Suchita Harenbhai Vaidya

D-404, Sector-3, Suncity, At- Bopal,

Bopal Daskroi, Ahemdabad, Gujarat-

380058

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 17.10.2022.