CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Hathway Digital Private Limited vs M D Cable Network & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 30 November 2022 · Citation: (2022) 11 TDSAT CK 0072

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 81 Of 2020
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

15 paragraphs · 183 words
1.

This petition has been filed for the recovery of Rs.2,38,561/- 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. Shaikh Mohamad Dastgir, 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 MD CABLE NETWORK

THROUGH ITS PROPRIETOR

MR. SHAIKH MOHAMAD DASTGIR

HAVING OFFICE AT:-

M D MANJIL, ABDUL KALAM CHOWK,

TAJODDIN BABA ROAD, NEAR TAJODDIN BABA DARGA,

ANSAR COLONY, LATUR

Police Station Vivekanand Chowk

Address: Vivekananda Chowk, MHSH 166, Latur,

Maharashtra 413512

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 12.4.2023.