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Den Networks Ltd vs Bhorar Alo Cable And Broadband

Telecom Disputes Settlement And Appellate Tribunal · Decided on 2 July 2024 · Citation: (2024) 07 TDSAT CK 0008

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 290 Of 2023
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Judgment

8 paragraphs · 200 words
1.

This petition has been preferred for recovery of ­­­Rs.2,89,855/- from the respondent(s).

2.

We have heard counsel appearing for the petitioner. Nobody appears for the respondent(s).

3.

We had on earlier dates of adjournments issued notice upon the respondent(s) ­­­­­­­­­­­­­­­­­­­­­­­through  Police Station Address: Habra Police Station, North 24 Parganas District, Habra, West Bengal 743263.

4.

The aforesaid notice has not been served by the SHO of the aforesaid Police Station upon the respondent(s).

5.

We, therefore, request Superintendent of Police, Address- Office of Superintendent of Police NH-12 Noapara, Kolkata, West Bengal–700124, Email- spnorthparaganas@gmail.com that the order passed by this Tribunal dated  24.01.2024 be served upon the respondent(s) through the aforesaid Police Station.

6.

Copy of today’s order as well as order dated 24.01.2024 be sent to Superintendent of Police , Address- Office of Superintendent of Police NH-12 Noapara, Kolkata, West Bengal–700124, Email- spnorthparaganas@gmail.com, by the Registered Post AD or by Speed Post.

7.

Dasti/Direct service is also permitted to the petitioner to serve today’s order as well as order dated 24.01.2024 of this Tribunal to the Superintendent of Police, Address- Office of Superintendent of Police NH-12 Noapara, Kolkata, West Bengal–700124, Email- spnorthparaganas@gmail.com.

8.

Notice is made returnable on 30.09.2024.