Eminent Cable Networks Pvt Ltd vs Moin Cable Network And Anr

Counsel for the petitioner submits that despite the notice is served upon respondent no.1, nobody appears on behalf of respondent no. 1.

Petitioner is permitted to file the reply of the Miscellaneous Application preferred in its Broadcasting Petition by the respondent no. 2 on or before next date of hearing.

This matter is adjourned to 25.8.2022.

Counsel appearing for the petitioner has argued out the case at length.

This petition has been preferred for recovery of Set Top Boxes(STBs) (or Rs. 8,88,965/- ) from the respondent(s).

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).

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.

Counsel appearing for the petitioner has submitted the following details :

MOIN CABLE NETWORK

Police Station-

City Kotwali Police Station,

4HX9+Q65, Malviya Nagar, Mirzapur,

Uttar Pradesh 231001….RESPONDENT NO.1

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).

In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent(s) to be served by aforesaid Police Station(s).

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.

Notice is made returnable on 25.8.2022.