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India Cast Media Distribution Pvt. Ltd. vs Advance Multisystem Broadband Communications Ltd, West Bengal

Telecom Disputes Settlement And Appellate Tribunal · Decided on 5 July 2022 · Citation: (2022) 07 TDSAT CK 0014

HON’BLE JUDGES
D. N. Patel, Chairperson · Subodh Kumar Gupta, Member · Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No. 735 Of 2021
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Judgment

18 paragraphs · 318 words
1.

This petition has been preferred for recovery of Set Top Boxes(STBs) (or ­­­Rs. 23,49,186.68/-) from the respondent(s). Counsel appearing for the petitioner has argued out the case at length.

2.

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).

3.

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.

4.

Counsel appearing for the petitioner has submitted the following details :

Director-1 MR. Sunhendu Chatterjee S/o Sukumar Chatterjee R/ o Doctor's Lane Vriapara, P.O. Chinsurah,Hooghly, West Bengal -712101

Police station - Chinsurah

Director -2 Mr. Sujit Das S/o Shushil Kumar Das R/o 1/256, Kapasdanga P.O. Chinsurah, Hooghly, West Bengal -712103

Police station - Chinsurah

Director 3- Mr. Santi Moy Ghosh S/o lt.Mahadev Ch.Ghosh, R M Sarani P.O Baidyabati, Hooghly, West Bengal -712222

Police station - Baidyabati

Director 4- Mr. Sabyasachi Chatterjee S/o Suprakash Chatterjee, 17/A Dr. Chatterjee Lane, Serampore, Hooghly, West Bengal -712201

Police station - Serampore

Director 5 Mr. Sanjoy Chakraborty S/o Prangopal Chakraborty 103, K.G.R.S Path, P.O. Bhadreshwar, Hooghly West Bengal -712124

Police station – Bhadreshwar

5.

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).

6.

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

7.

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.

8.

Notice is made returnable on 23.9.2022.