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Hathway Digital Private Limited vs First Choice Cable Network 2 & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 3 July 2023 · Citation: (2023) 07 TDSAT CK 0015

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 125 Of 2020
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Judgment

21 paragraphs · 223 words
1.

Despite the Bailable Warrant issued by this Tribunal vide our order dated 11.05.2023 to be served upon the Proprietor of the respondent thorough  Police Station, Indore­­, State of Madhya Pradesh, 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 11.05.2023 be served upon the Proprietor of the respondent through the aforesaid Police station.

3.

The details of the Superintendent of Police as under: -

M/S FIRST CHOICE CABLE NETWORK 2,

THROUGH ITS PROPRIETOR

MR. PRAMOD DHAIGUDE

HAVING ITS OFFICE AT:

20/1 JOSHI MOHALLA

INDORE-452002,

MADHYA PRADESH

POLICE STATION:  CHHATRIPURA POLICE STATION,

BHAGAT SINGH ROAD, CHHATRIPURA,

INDORE – 452002

MR RAJESH KUMAR SINGH

DCP ZONE - 4, INDORE

HAVING OFFICE AT - OFFICE OF DCP, ZONE - 4,

SAMAJWADI NAGAR,

INDORE, MADHYA PRADESH - 452007

3.

The Registry is directed to send a copy of order dated 11.05.2023 as well as today's order to the Superintendent of Police, Indore, State of Madhya Pradesh, initially by fax and thereafter by Registered Post A/D.

4.

Dasti/Direct service of the order dated 11.05.2023 as well as today’s order is permitted to the petitioner to be served upon the Superintendent of Police, Indore, State Madhya Pradesh.

5.

This matter is adjourned to 14.07.2023.