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Hathway Digital Ltd vs Love Cable

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 December 2022 · Citation: (2022) 12 TDSAT CK 0013

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 185 Of 2022
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Judgment

13 paragraphs · 167 words
1.

This petition has been filed for the recovery of Rs.2,50,000/- from the respondent.

2.

We have also issued a notice to the respondent no. 1, but they have not appeared. We have again issued notice through the concerned Police Station. Despite these facts, nobody appears for the respondent no. 1.

3.

We hereby issue Bailable Warrant upon Mr. Naveen Kumar, Proprietor of the respondent no. 1 in the sum of Rs.1 Lakh. Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:

M/S LOVE CABLE

THROUGH ITS PROPRIETOR

MR. NAVEEN KUMAR

HAVING ITS OFFICE AT:

178/5 B, BHOLA NATH NAGAR

DELHI-110031

Police Station-    FARSH BAZAR

SUNDER PARK, SHAHDARA, DELHI-110032

4.

The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid person(s) of the respondent and after completing the formalities of grant of Bail and after taking his signatures, the paper will be returned to this Tribunal immediately.

5.

This matter is, therefore, adjourned to 25.4.2023.