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Hathway Digital Private Limited vs New Modern Cable (kmc Modern Cable ) & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 1 December 2022 · Citation: (2022) 12 TDSAT CK 0006

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 204 Of 2020
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Judgment

16 paragraphs · 172 words
1.

This petition has been filed for the recovery of Rs.3,33,469/- 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. Prabir Ghosh, 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 NEW MODERN CABLE (KMC MODERN CABLE)

THROUGH ITS PROPRIETOR

MR. PRABIR GHOSH

HAVING ITS OFFICE AT

VILLAGE-DEORAH,ROUTHPUR,

POLICE STATION-TARAKESWAR,

DISTRICT-HOOGHLY,

WEST BENGAL-712402

Police Station:-  TAREKESWAR

Address:-Tarekeswar - Town- Tarkeshwar,

West Bengal 712410

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 24.4.2023.