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Seshank Cable Network & Ors vs Den Network Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 4 July 2023 · Citation: (2023) 07 TDSAT CK 0009

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
EA Nos. 8, 9, 10, 11, 12, 13, 14, 15, 16 Of 2022 In Broadcasting Petition No. 574 Of 2015
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Judgment

18 paragraphs · 475 words
1.

Counsel appearing for the respondent-Judgement Debtors (Except EA 12/2022) submits that the respondents are admitting their liability and they have already filed an affidavit giving a payment schedule in para 4 of their affidavit which has been separately filed by each of the Judgement Debtors.

2.

It is further submitted by the counsel for the respondent-Judgement Debtors that dues for every Judgement Debtor is different and 20% of the total dues paid by every Judgement Debtor (Except Judgement Debtor in EA 12/2022) will be paid by the end of alternative months starting from 01.07.2023 first instalment of the 20% of the total dues shall be paid by every Judgement Debtor (Except for EA 12/2022)  on or before 20.07.2023 and thereafter second instalment will be in 20.09.2023 and so on and so forth upto in five instalments. It is assured by the counsel for the respondent- Judgement Debtors (Except EA 12/2022) that the payment schedule as mentioned in para 4 of their affidavit which is further clarified in the aforesaid paragraph of this order shall be adhered to by the Judgement Debtors scrupulously.

3.

In view of the affidavit filed by Judgement Debtor (Except EA 12/2022), we hereby direct the Judgement Debtors to follow the payment schedule as mentioned in para 4 of their affidavits which has been clarified here-in-above i.e. from 20.07.2023 onwards the payment shall be made failing which the person who has filed the affidavit shall remain personally present before this Tribunal.

4.

The aforesaid payment shall be subject to any litigation initiated by the Judgement Debtors against the order passed by this Tribunal in Broadcasting Petition No. 574/2015.

5.

It is submitted by the counsel for the Decree Holder that the cost of Rs. 20,000/- has also to be paid by each Judgement Debtor which has not been paid so far. We, therefore, direct the Judgement Debtor to make the payment of cost of Rs. 20,000/- to the Decree Holder by the next date of hearing.

6.

So far as EA 12/2022 is concerned, it is submitted by the counsel for the Judgement Debtor that there is no instruction by the said Judgement Debtor. We, therefore, issue Bailable Warrant in the sum of Rs. 2.5 Lakhs upon Proprietor Mr. Ravi Shankar to be served upon Vijayanagar Police Station, Bengaluru, State- Karnatka.

7.

The details are as under:

Name of the Police Station

Vijayanagar Police Station

Address and Details of Police Station

Vijayanagar Police Station

Address : Service Rd, SBI Staff Colony, Hoshalli Extension, Stage 1, Vijayanagar, Bengaluru, Karnataka 560040

Details of Individual

REVANA SIDDESHWARA CABLE NETWORK

Through its Proprietor: Mr. Ravi Shankar

Address: No. 117, 2nd Main, 4th Cross, SVG Nagar, Bengaluru, Karnataka-  560072

8.

The amount which is recoverable by the Decree Holder from the aforesaid Judgement Debtor was at Rs. 5,53,568/- .

9.

The matter is adjourned to 26.09.2023.