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Nxt Digital Ltd vs Naen Media House Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 22 September 2022 · Citation: (2022) 09 TDSAT CK 0060

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 201 Of 2022
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Judgment

17 paragraphs · 261 words
1.

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:

Naen Media House PVT. Ltd .

4th Floor, Plot No.126, B-104,

New Samadhan CHS,

Senapati Bapat Marg,

Mumbai City,Dadar west,

Maharashtra.

Dadar Police Station,

5, Bhavani Shankar Road, Matkar Marg,

Dadar West, Mumbai, Maharashtra. 400028

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.

As per the Govt. of India's Gazette Notification No.3708 dated 18th August, 2022, and at the request by counsel for the petitioner, this matter will be heard at Pune in the State of Maharashtra on 18.11.2022 at 11 a.m.