Discovery Communication India vs Cablecast New India Private Limited RESPONDENT

This application has been preferred by the original petitioner for fixing an early date of hearing of the Broadcasting Petition.  We have already started hearing of the petition. Hence, this M.A is hereby disposed of.

It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent. The same has been served upon respondent, but, nobody has appeared for the respondent.

Counsel appearing for the petitioner further submitted that as nobody appears for the respondent, let fresh notice be issued upon the directors of the respondent through the jurisdictional Police Station where they are residing.

Counsel appearing for the petitioner has submitted the following details of the respondent, which is as under under : -

Mr. Murugesan

Address- G1, Mahalakshmi Nagar, 7th Cross Street, Nandivaram, Guduvancheri, Guduvancherry, Kancheepuram, Tamil Nadu - 603202

Police Station Guduvancheri H2, Chennai - Villupuram - Trichy - Kanyakumari Rd, Kamarajapuram, Guduvancheri, Tamil Nadu 603202

MariaJoseph Queencely

Address -NO.67/54 Kanniyappan Gramani Street, First Street

Sathuma Nagar, Tiruvottiyur, Chennai, Tamil Nadu - 600019

Thiruvottiyur Police Station, 8th Street, Thiruvottiyur High Rd, Sbi Colony, Tiruvottiyur, Chennai, Tamil Nadu 600019

It is further submitted by the counsel for the petitioner that let notice be issued upon the aforesaid persons to be served through Head of aforesaid Police Stations.

In view of the aforesaid submissions, issue fresh notice upon the aforesaid persons to be served by aforesaid Police Stations. Dasti/Direct service upto Head of aforesaid Police Stations.

After receiving notice of this Tribunal, Head of aforesaid Police Stations shall serve the notice upon the respondents and after taking their signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

Notice is made returnable on 18.8.2022.