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India Cast Media Distribution Pvt. Ltd vs Advance Multi System Broadband Communication Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 19 September 2023 · Citation: (2023) 09 TDSAT CK 0042

HON’BLE JUDGES
Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 537 Of 2018
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Judgment

5 paragraphs · 164 words
1.

Counsel appearing for the petitioner has submitted that Resolution Professional has already been appointed by the NCLT Kolkata vide order dated 13.01.2020 who is Mr. Kuldeep Verma whose email address has also been given in Paragraph no. 4 of the affidavit filed by the one of the Directors of respondent in B.P. No. 735 of 2021.

2.

Hence, it is requested by counsel for the Petitioner that notice may be issued upon Mr. Kuldeep Verma who is Resolution Professional appointed by NCLT Kolkata for respondent.

3.

Having heard counsel for the petitioner and counsel for the respondent, notice is hereby issued upon Mr. Kuldeep Verma who is Resolution Professional appointed by NCLT Kolkata vide order dated 13.01.2020 for respondent. Dasti service as well as email is permitted to be carried out by the petitioner upon Resolution Professional Mr. Kuldeep Verma.

4.

The Registry of this Tribunal will also send notice to Mr. Kuldeep Verma by email.

5.

Notice is made returnable on 11.12.2023.