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Den Networks Ltd vs Metro Cable Vision And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 16 January 2022 · Citation: (2022) 01 TDSAT CK 0116

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 488 Of 2020
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Judgment

4 paragraphs · 176 words

Despite the notice issued by this Tribunal and served upon respondent nobody had appeared and therefore, again notice was issued through the concerned Police Station on 23.5.2022. Thereafter we had issued Bailable Warrant upon the owner of the respondent No. 1 vide our order dated 27.9.2022. This warrant has not been served upon the owner of the respondent No. 1.

We, therefore, issue notice upon District Police Chief Mr. Jaidev G. IPS (Address- CCSB Road, Civil Station Ward, Alappuzha, Kerala - 688012) of District Alappuzha, Kerala 688001. We request the District Police Chief that Bailable warrant issued by this Tribunal vide our order dated 27.9.2022 in the sum or Rs. 1 lakh be issued upon Sajana Manzil, VIP Compound,Vilayakulam Ward, Alappuzha – 688001 by next date of hearing.

We hereby direct the Registry of this Tribunal to send the copy of this order as well as our orders dated 27.9.2022. Initially by FAX and thereafter by registered post to the District Police Chief of the aforesaid District of Kerala.

Hence, this matter is adjourned to 1.6.2023.