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Den Networks Ltd vs Amal Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 18 January 2022 · Citation: (2022) 01 TDSAT CK 0105

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 396 Of 2020
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Judgment

12 paragraphs · 169 words
1.

This petition has been filed for the recovery of Rs.5,30,855/- from the respondent.

2.

We have also issued a notice to the respondent, but they have not appeared. We have again issued notice through the concerned Police Station. Despite these facts, nobody appears for the respondent.

3.

We hereby issue Bailable Warrant upon Mr. Shaji, Proprietor of the respondent in the sum of Rs.1 Lakh. Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:

HEADING                                PARTICULARS

Name of Police Station             Vadakara  Police Station

Address of Police Station           Vadakara police station,

Railway StationRoad,Kerala- 673101

Phone Number                         Mobile:9497987186 Landline: 0496-2524206

Name of Individual.                   Mr. Shaji. (AmalCableNetwork)- 9497449291

Beenalayam, villyappally, Kerla – 673104

4.

The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid person(s) of the respondent and after completing the formalities of grant of Bail and after taking his signatures, the paper will be returned to this Tribunal immediately.

5.

This matter is, therefore, adjourned to 16.5.2023.