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Gtpl Hathway Ltd vs P.A Jadeja And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 28 September 2022 · Citation: (2022) 09 TDSAT CK 0084

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 446 Of 2020
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Judgment

16 paragraphs · 159 words
1.

This petition has been filed for the recovery of Rs.5,33,284/- from the respondent.

2.

We have also issued a notice through the concerned Police Station. This notice has also been served through the concerned Police Station. Despite these facts, nobody appears for the respondent today.

3.

We hereby issue Bailable Warrant upon the following:

M/S P.A JADEJA

THROUGH ITS PROPRIETOR

MR. PRAVINSINH AJITSINH JADEJA

HAVING OFFICE AT: -

PLOT NO. 38, BANUBEN NI WADI,

KUMBHARWADA, BHAVNAGAR,

GUJARAT-364006

POLICE STATION: D DIVISION POLICE STATION

NEAR RTO CIRCLE, SHASHTRINAGAR,

BHAVNAGAR 364003

in the sum of Rs.1,00,000/- upon aforesaid proprietor(s) of the respondent.  Dasti/Direct service upto Head of aforesaid Police Station(s).

4.

The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid persons 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 9.2.2023.