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Den Networks Ltd vs Neha Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 11 July 2023 · Citation: (2023) 07 TDSAT CK 0021

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 487 Of 2020
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Judgment

7 paragraphs · 171 words
1.

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

2.

We had on earlier dates of adjournments issued notice upon the respondent(s) through Kurdwadi Police Station, Bhim Nagar, Bagal Nagar, Kurduvadi, Maharashtra 413208.

3.

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

4.

We, therefore, request the Superintendent of Police, Solapur, Address- Collector Compound, Sidheshwar Peth, Solapur, Maharashtra 413001 that order passed by this Tribunal dated 07.10.2022 be served upon the respondent(s) through the aforesaid Police Station.

5.

Copy of today’s order as well as order dated 07.10.2022 be sent to Superintendent of Police, Solapur, Address- Collector Compound, Sidheshwar Peth, Solapur, Maharashtra 413001 by the Registered Post AD or by Speed Post.

6.

Dasti/Direct service is also permitted to the petitioner to serve today’s order as well as order dated 07.10.2022 of this Tribunal to the Superintendent of Police, Solapur Address- Collector Compound, Sidheshwar Peth, Solapur, Maharashtra 413001.

7.

Notice is made returnable on 30.10.2023.