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R Vijaykumar vs Kal Cables And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 18 July 2022 · Citation: (2022) 07 TDSAT CK 0047

HON’BLE JUDGES
Dhirubhai Naranbhai Patel , Chairperson · Subodh Kumar Gupta, Member · Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No. 98 Of 2022
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Judgment

17 paragraphs · 359 words

Counsel appearing for respondent no. 1 is seeking time to file reply.

Counsel appearing for the petitioner submitted that despite the notice issued and served upon the respondent no. 2, nobody appears for respondent no. 2.  Let fresh notice be served upon respondent no. 2 through the concerned Police Station.

The details are given by the petitioner about the respondent no. 2 which is as under: -

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 :

(i) Name of the Police Station: Bodinayakkanur Town Police Station

(ii) Address of P.S. along with Phone Number: Bodinayakkanur Town Police Station, Bodinayakkanur Taluk, Theni Distt. Tamil Nadu Tamil Nadu  -  625513

(iii) Name & Designation of Officer In-charge of P.S.: Inspector Ramalakshmi (Inspector of Police)

(iv) Contact details of officer in-charge of P.S.: 0949818282325

(v)Address of Individual upon whom the notice is to be served : Mr. Ranjith Kumar Door No. 9, Senthil Vinay Nagar Sweeet Thirumalapuram 17th Ward, Bodinayakkanur Municipal Town, Bodinayakkanur Taluk, Theni Distt. Tamil Nadu.

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.

Meanwhile, respondent no. 1 can file their reply.

9.

Notice is made returnable on 24.8.2022.