Fastway Transmission Pvt Ltd vs Combined Cable Network And Anr

This petition has been preferred for recovery of Rs.73,88,000/- from the  respondent(s). Counsel appearing for the petitioner has argued out the case at length.

Mr. Upender Thakur, counsel appears and submits that he will be appearing on behalf of respondent no.2 and he may be permitted to file Vakalatnama on behalf of respondent no.2 with NOC from the earlier counsel for respondent no.2.  He is also seeking time to file reply.  Time to file Vakalatnama and reply is granted to respondent no.2 till the next date of hearing.

It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent no.1. The same has been served upon respondent no.1, but, nobody has appeared for the respondent no.1.

Counsel appearing for the petitioner further submitted that as nobody appears for the respondent no.1, 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:

Name and Details of Police station

Police Station Balongi

Address:-Shamshan Ghat Rd, Dashmesh Market,, Balongi, Sahibzada Ajit Singh Nagar, Punjab 160055

Phone: 091155 16040

Name and Details of Proprietor

COMBINED CABLE NETWORK

Through Its Proprietor: Mr. Naresh Kumar

Mob. No.9941100090

Address: 131 Phase-11 Mohali, Chandigarh, Punjab-160030

It is further submitted by the counsel for the petitioner that let notice be issued upon the aforesaid respondent 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 the aforesaid respondent and after taking its signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

This matter is adjourned to 12.08.2024.

Interim relief granted earlier vide our order dated 21.12.2023 shall stand continued to be operative during the pendency and final hearing of this Broadcasting Petition.