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Hathway Digital Private Limited vs Anamika Enterprise & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 8 September 2022 · Citation: (2022) 09 TDSAT CK 0024

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 436 Of 2019
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Judgment

12 paragraphs · 181 words
1.

This petition has been filed for the recovery of Rs.20,56,000/- 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 in the month of July 2022. Despite these facts, nobody appears for the respondent today.

3.

We hereby issue Bailable Warrant upon the following:

M/S ANAMIKA ENTERPRISE

Through its Proprietor –Mr Nitya Gayen,

Having its office at Village: RajaPur, Post Office - Karat Beria, Police Station-Uluberia, District-Howrah, West Bengal – 711316

Police StationUluberia- Near Uluberia Kali Bari /Kali Temple,

Uluberia , District  - Howrah,

West Bengal – 711315

Police Station –  Pen Police Station; in the sum of Rs. 25,000/- 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 12.12.2022.