Tribunals and CommissionsSingle Bench

Hathway Digital Ltd vs Om Sai Cable Network Karjat & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 February 2024 · Citation: (2024) 02 TDSAT CK 0013

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No. 4 Of 2021
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Judgment

5 paragraphs · 103 words
1.

Case taken up. Learned Counsel for Petitioner is present.

2.

Affidavit of service is on record, with effect to service of notice to Superintendent of Police concerned, but no compliance report is there.

3.

Issue a Show Cause Notice with a direction, for ensuring compliance on submission of report at an earliest, by the Superintendent of Police concerned. Beside this, a notice to Respondent Company, by way of, a "Dasti" Mode be also given by office, to Petitioner, for ensuring service to Respondent Company.

4.

A "Dasti" report be filed, at an earliest.

5.

List the matter on 20.5.2024 “for further direction".