Tribunals and CommissionsDivision Bench

Den Networks Ltd vs Choice Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 9 January 2024 · Citation: (2024) 01 TDSAT CK 0011

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No.114 Of 2023
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Judgment

16 paragraphs · 245 words
1.

This petition has been preferred for recovery of ­­­Rs.10,67,466/- from the respondent(s). Counsel appearing for the petitioner has argued out the case at length.

2.

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).

3.

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.

4.

Counsel appearing for the petitioner has submitted the following details:

PS DETAILS OF RESPONDENT

Name and Details of Police station

SHYAMPUR POLICE STATION

Address: Malviya Nagar, Virbhadra, Rishikesh, Uttarakhand 249204

Name and Details of Proprietor

CHOICE CABLE NETWORK

Through Its Proprietor: RAJESH PANT

Address: Namberdar Farm Shyampur, Rishikesh, Uttrakhand 249201

5.

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).

6.

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

7.

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.

8.

Notice is made returnable on 09.04.2024.