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Den Networks Ltd vs Silver Star Cable Networks And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 9 October 2023 · Citation: (2023) 10 TDSAT CK 0021

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 489 Of 2020
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Judgment

16 paragraphs · 200 words
1.

This petition has been filed for the recovery of Rs.23,52,464/- from the respondent.

2.

We have also issued a notice to the respondent, but they have not appeared. We have again issued notice through the concerned Police Station. Despite these facts, nobody appears for the respondent no.1m.

3.

We hereby issue Bailable Warrants in the sum of Rs. 5 Lakhs  upon the Proprietor of the respondent no.1 namely Abdul Kabeer. The details furnished by the petitioner are as under:

PS DETAILS OF RESPONDENT NO. 1

Name of Police Station

DETAILS OF POLICE STATION

Details of Police Station

Name: KONNI POLICE STATION

Address: The station House Officer, Konny Police Station, Konny P.O, pathanamthitta District, Kerala- 689691

Email: Shoknipspta.pol@kerala.gov.in

Name and details of Parties

Silver Star Cable Network

Through its Proprietor:  Abdul Kabeer

Address: Fatima Manzil Mangaram, Konny P.O. Pathanamthitta District, Kerala- 689692

4.

Dasti/Direct service upto Head of aforesaid Police Station(s). The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid person(s) of the respondent and after completing the formalities of grant of Bail and after taking their signatures, the paper will be returned to this Tribunal immediately.

5.

This matter is, therefore, adjourned to 05.01.2024.