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Hathway Digital Ltd vs Bhoomika Media Initiative Pvt.ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 10 July 2023 · Citation: (2023) 07 TDSAT CK 0025

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 287 Of 2022
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Judgment

7 paragraphs · 203 words
1.

We have heard counsel appearing for the petitioner.  Nobody appears for the respondent(s).

2.

We had on earlier dates of adjournments issued notice upon the respondent(s) through POLICE STATION: VIDHAYAK PURI, SANJAY MARG, OPPOSITE KOTAK MAHINDRA BANK, GOPALBARI, JAIPUR RAJASTHAN - 302001.

3.

The aforesaid notice/bailable warrant has not been served by the SHO of the aforesaid Police Station upon the respondent(s).

4.

We, therefore, request the Mr. Yogesh Goyal, Deputy Commissioner of Police, Jaipur City (South), Address - DCP South, Police Commsionerate,  Mirza Ismail Road, Jaipur -302001 that order passed by this Tribunal dated 20.01.2023 be served upon the respondent(s) through the aforesaid Police Station.

5.

Copy of today’s order as well as order dated 20.01.2023 be sent to Mr. Yogesh Goyal, Deputy Commissioner of Police, Jaipur City (South), Address - DCP South, Police Commsionerate,  Mirza Ismail Road, Jaipur -302001 by the Registered Post AD or by Speed Post.

6.

Dasti/Direct service is also permitted to the petitioner to serve today’s order as well as order dated 20.01.2023 of this Tribunal to the Mr. Yogesh Goyal, Deputy Commissioner of Police, Jaipur City (South), Address - DCP South, Police Commsionerate, Mirza Ismail Road, Jaipur -302001.

7.

Notice is made returnable on 30.10.2023.