Hathway Digital Private Limited vs V.k.cable & Anr

This petition has been preferred for recovery of ­­­Rs.1,37,500/- from the respondent(s). Counsel appearing for the petitioner has argued out the case at length.

It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent(s). The same has been served upon respondent(s), but, nobody has appeared for the respondent(s).

Counsel appearing for the petitioner further submitted that as nobody appears for the respondent(s), let fresh notice be issued upon the respondent(s) through the jurisdictional Police Station(s) where they are residing.

Counsel appearing for the petitioner has submitted the following details:

BROADCASTING PETITION NO. 429 of 2019

V.K. CABLE

THROUGH ITS PARTNERS

MR.KAIZAD PHIROZ NATERWALL

MRS.ASHA KRISHNANAND SAVANT

HAVING OFFICE AT

T-14, 4 TH FLOOR, DALAL ESTATE,

OPP. MUMBAI CENTRAL, MUMBAI CENTRAL

MUMBAI-400008

STATION HOUSE OFFICER

MUMBAI CENTRAL POLICE CHOWKY,

ADDRESS OF POLICE STATION:

MUMBAI CENTRAL EAST, DR ANANDRAO NAIR MARG,

RBI STAFF COLONY, MADANPURA, MUMBAI,

MAHARASHTRA 400008

Total Claim – Rs 1,37,500/-

It is further submitted by the counsel for the petitioner that let notice be issued upon the aforesaid respondent(s) to be served through Head of aforementioned Police Station(s).

In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent(s) to be served by aforesaid Police Station(s).

Dasti/Direct service upto Head of aforesaid Police Station(s). After receiving notice of this Tribunal, Head of aforesaid Police Station(s) shall serve the notice upon respondent(s) and after taking its signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

Notice is made returnable on 22.11.2023.