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Den Enjoy Cable Networks Pvt. Ltd. vs Star Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 September 2023 · Citation: (2023) 09 TDSAT CK 0010

HON’BLE JUDGES
Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 217 Of 2020
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Judgment

5 paragraphs · 168 words
1.

Counsel for the petitioner submitted that there is some typographical error in order dated 2.5.2023 passed in this Broadcasting Petition so far as the date of the Police Order is concerned, which should have been “28.11.2022” instead of “28.10.2023”  as reflected in paragraph nos.1,2 & 3 of the aforesaid order. The same may kindly be corrected.

2.

The date as indicated in paragraph nos.1,2 & 3 in our order dated 2.5.2023 passed in this Broadcasting Petition as “28.10.2022” is hereby corrected as “28.11.2022”. The order dated 2.5.2023 is modified to this extent only. The rest of the order shall remain as it is.

3.

The Registry is directed to send a copy of today’s order as well as order dated  28.11.2022, to the Superintendent of Police of Balarampur, Koeliha, Uttar Pradesh.

4.

Dasti/Direct service of today’s order as well order dated 28.11.2022 is permitted to the petitioner to serve to the Superintendent of Police of Balarampur, Koeliha, Uttar Pradesh.

5.

The matter is, therefore, adjourned to 4.10.2023.