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Den Network Ltd vs M/s Mq Networks Private Limited

Telecom Disputes Settlement And Appellate Tribunal · Decided on 24 April 2023 · Citation: (2023) 04 TDSAT CK 0037

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
E .A No. 4 Of 2017 In Broadcasting Petition No. 369 Of 2010 With Misc Application No. 1 Of 2020
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Judgment

5 paragraphs · 266 words
1.

Counsel appearing for the respondent (On behalf of one of the directors of the respondent company namely Mr. Mahesh Muthuganapathy Saroja) submits that Mr. Mahesh has already started a new company. Counsel appearing for Judgement Creditor/Decree Holder submits that the Managing Director of Judgement Debtor company  has already started four more companies by closing down The Judgement debtor company and, therefore, there is a need of lifting of veil by this Tribunal and the properties of the new four companies may kindly be ordered to be attached. The name of the companies have been mentioned in our order dated 02.09.2022.

2.

We therefore, direct the Managing Director of the respondent no.1 namely, Mr. Mahesh Muthuganapathy Saroja to point out what are the names of new four companies which he has started with details of the investment made by Mr. Mahesh Muthuganapathy Saroja, what are the assests of the new four  companies and what business they are doing. This affidavit shall be filed on oath by Mr. Mahesh Muthuganapathy Saroja who is the Managing Director of the respondent (Judgement Debtor).

3.

This aforesaid affidavit shall be filed within a period of four weeks. A copy whereof shall be supplied to the counsel for the Decree Holder. If any reply shall be filed by the Decree Holder, the same shall be filed within further a period of four weeks thereafter.

4.

Hence this matter is adjourned to 21.07.2023.

5.

Mr. Mahesh Muthuganapathy Saroja who is the Managing Director of the respondent No.1 shall remain personally present before this Tribunal on the next date of hearing at 11.A.M.