Den Networks Ltd vs Bharatbhai And Anr

This petition has been preferred for recovery of ­­­Rs.23,80,009/- from the respondent(s). Counsel appearing for the petitioner has argued out the case at length.

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).

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.

Counsel appearing for the petitioner has submitted the following details:

Name and Details of Police station

AMRELI RURAL POLICE STATION

Address:- D.L.B. Society, Amreli-365601, Gujarat

Name and Details of Proprietor

Name of Individual:- Mr. Bharatbhai

Proprietor: BHARATHBHAI AND ANR

Address: Main Bazar, Vadera, Amerli, Gujarat- 365601

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).

In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent(s) to be served by aforesaid Police Station(s).

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.

Notice is made returnable on 13.11.2024.

Interim relief granted earlier vide our order dated 16.5.2024 shall stand continued to be operative during the pendency and final hearing of this Broadcasting Petition.