CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Hathway Digital Ltd vs Real Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 3 July 2023 · Citation: (2023) 07 TDSAT CK 0016

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 179 Of 2022
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

13 paragraphs · 190 words
1.

Despite the Bailable Warrant issued by this Tribunal vide our order dated 07.12.2022 to be served upon the Proprietor of the respondent thorough Civil Lines Police Station, District­­­­­­­­­­­ Karnal, State Haryana, the same has not yet been served by the SHO of aforesaid Police Station.

2.

We, therefore, request the Superintendent of Police that the order passed by this Tribunal vide our order dated 07.12.2022 be served upon the Proprietor of the respondent through the aforesaid Police station.

3.

The details of the Superintendent of Police as under: -

SUPERINTENDENT OF POLICE

SHRI SHASHANK KUMAR SAWAN,

DISTRICT POLICE HEADQUARTERS, MINI SECRETARIAT,

3RD FLOOR, SECTOR 12,

KARNAL, HARYANA-132001.

PHONE NUMBER- 0184- 2267700, 2208202

EMAIL ID IS SPKRL@HRY.NIC.IN.

3.

The Registry is directed to send a copy of order dated 07.12.2022 as well as today's order to the Superintendent of Police, District Karnal, State Haryana, initially by fax and thereafter by Registered Post A/D.

4.

Dasti/Direct service of the order dated 07.12.2022 as well as today’s order is permitted to the petitioner to be served upon the Superintendent of Police, District Karnal, State Haryana.

5.

This matter is adjourned to 11.09.2023.