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Den Networks Ltd vs Planet Cable Tv Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 July 2022 · Citation: (2022) 07 TDSAT CK 0007

HON’BLE JUDGES
D. N. Patel, Chairperson · Subodh Kumar Gupta, Member · Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No. 385 Of 2020
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Judgment

18 paragraphs · 260 words
1.

This petition has been preferred for recovery of ­­­Rs. 20,56,742/-) 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 :

HEADING                                   PARTICULARS

Name of Police Station            Vadakara  Police Station

Address of Police Station Vadakara  Police Station

Railway StationRoad,Kerala- 673101

Phone Number             Mobile:9497987186 Landline: 0496-2524206

Officer Name             SUSHANTH K S.

Designation                  Station House Officer. (Inspector Of Police)

Contact

Name of Individual.     Mrs. Bindu (Planet Cable TV Network)

Revathy Nilayam, P.O Chorode, Kerala – 673104.

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 28.9.2022.