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Fastway Transmission Pvt Ltd vs Preet Cable 2 And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 14 May 2024 · Citation: (2024) 05 TDSAT CK 0014

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 46 Of 2024
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Judgment

19 paragraphs · 335 words
1.

This petition has been preferred for recovery of­­­ Rs.27,26,135/- from the respondent(s). Counsel appearing for the petitioner has argued out the case at length.

2.

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.

3.

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.

4.

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.

5.

Counsel appearing for the petitioner has submitted the following details:

PS DETAILS OF RESPONDENT

Name and Details of Police station

Police station sunder Nagar

Address:- St/2, near Police Chowki, Basti Jodhewal, Sunder Nagar, Ludhiana, Punjab 141007

Name and Details of Proprietor

PREET CABLE 2

Through Its Proprietor: Mr. Gurpreet Chopra

Phone: 9216693000

Address: 12-C Basant Nagar Lohara Ludhiana, Punjab- 141001

6.

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).

7.

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

8.

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.

9.

This matter is adjourned to 29.08.2024.

10.

Interim relief granted earlier vide our order dated 19.03.2024  shall stand continued to be operative during the pendency and final hearing of this Broadcasting Petition.