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Discovery Communication India vs Cablecast New India Private Limited

Telecom Disputes Settlement And Appellate Tribunal · Decided on 2 March 2023 · Citation: (2023) 03 TDSAT CK 0008

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No.292 Of 2020
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Judgment

16 paragraphs · 201 words
1.

This petition has been filed for the recovery of Rs.25,41,314/- 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 in the sum of Rs.2.5 Lakh upon P.R.PRAKSH, Director of the respondent.  Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:

Name Of Police Station

Mylapore Police Station

Chennai

Address of P.S .along with         Phone Number

Kutchery Rd, Madhavaperumalpuram, Mylapore, Chennai, Tamil Nadu 600004

Name & Designation of             Officer in Charge of P.S

M.Ravi 9840705322

Contact Details Of Officer          in   Charge of P.S

044 2345 2562

Address of Individual upon whom the notice is to be served

P.R. Prakash-Address- 4th Floor, Rajarajeswari Towers, No,51. Dr. Radha Krishnana Salai, Mylapore, Chennai-60004

4.

The Head of aforesaid Police Station will serve the Bailable Warrants 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 23.8.2023.