Den Networks Ltd vs Digital Cable Network And Anr

This petition has been preferred for recovery of (­­­Rs.7,53,764/-) 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 of  the Police Station

Police Station Greater Kailash-1

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

Police Station Greater Kailash- 1

C25, Greater Kailash Enclave I, Greater Kailash, New Delhi, Delhi 110048

Address of Individuals upon whom the notice is to be served

Mr. Praveen Kumar, Proprietor- Digital Cable Network

47, Basement Zamrudpur, GK-1, New Delhi

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 18.4.2023.