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Fastway Transmission Pvt. Ltd vs Turbo Cable And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 2 July 2024 · Citation: (2024) 07 TDSAT CK 0006

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 73 Of 2024
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Judgment

20 paragraphs · 321 words
1.

This petition has been preferred for recovery of­­­ Rs.18,90,633/- from the respondent(s). Counsel appearing for the petitioner has argued out the case at length.

2.

Mr. Upender Thakur, counsel appearing for respondent no.2 is seeking further time to file Vakalatnama and reply. Time to file Vakalatnama and reply is granted till next date of hearing.

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:

Name and Details of Police station

POLICE STATION SHIMLAPURI

Address: 12, Gabria Office Rd, Industrial Area B Ludhiana Punjab-141003

Ph. No- 7837018910

Email- psshimlapurildh@gmail.com

Name and Details of Proprietor

TURBO CABLE AND ANR

Through Its Proprietor: Mr. Jatinder Singh

Mob No- 9815065871

Address: St. No-4, Ravinder Colony, New Shimlapuri, 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 30.9.2024.

10.

Interim relief granted earlier vide our order dated 28.3.2024 shall stand continued to be operative during the pendency and final hearing of this Broadcasting Petition.