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Den Networks Ltd vs Babu Khan (abid Ali) And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 11 May 2023 · Citation: (2023) 05 TDSAT CK 0025

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 601 Of 2020
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Judgment

17 paragraphs · 200 words
1.

This petition has been filed for the recovery of Rs.11,05,447/- from the respondent.

2.

We have also issued a notice to the respondent no.1, but they have not appeared. We have again issued notice through the concerned Police Station. Despite these facts, nobody appears for the respondents.

3.

We hereby issue Bailable Warrant in the sum of Rs.2.5 Lakhs upon Mr. Babu Khan, Proprietor of the respondent no.1.  Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:-

Name of  the Police Station

Police Station Rajeev Gandhi Nagar

Address of P.S along with contact detail of officer in charge of P.S

Police Station Rajeev Gandhi Nagar

Gopal Bari

Jodhpur, Rajasthan 342001

India

Contact - 0291-2650768

Address of Individuals upon whom the notice is to be served

Babu Khan

Through Propreitor: Mr Abid Ali

Sir Pratap Colony, Near Chopsani School, Chopsani - 342003

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 their signatures, the paper will be returned to this Tribunal immediately.

5.

This matter is, therefore, adjourned to 28.8.2023.