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Den Networks Ltd vs Sri Gajendra Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 2 November 2022 · Citation: (2022) 11 TDSAT CK 0008

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 86 Of 2020
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Judgment

21 paragraphs · 198 words
1.

This petition has been filed for the recovery of Rs.1,54,581/- 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.

3.We hereby issue Bailable Warrant upon Mr. Uday B Shetty, Proprietor of the respondent   in the sum of Rs. 50,000/-. Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under: -

Name of the Police Station

Kota Police Station

Address and details of the Police Station

Kota Police Station

Giliyaru Village, Kota Post,

Udupi Taluk – 57622

kotaudp@ksp.gov.in,

9480805454

Address and details of Individual

Mr. Uday B Shetty, Proprietor

Sri Gajendra Cable Network

Near Vinayaka Temple

Thekatte, Udupi- 576231

Outstanding Subscription Charges- Rs. 72,622/-

Amount towards STBs- Rs. 81,959/-

Total Amount Involved- Rs. 1,54,581/-

4.

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 his signatures, the paper will be returned to this Tribunal immediately.

5.

This matter is, therefore, adjourned to 16.3.2023.