CourtKutchehry.com
Tribunals and CommissionsSingle Bench

Siti Network Ltd vs Sai Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 18 November 2022 · Citation: (2022) 11 TDSAT CK 0044

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No. 62 Of 2019
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 121 words

Learned counsel for petitioner is present.  None was there for respondent on previous date too. Hence, a notice was issued and it was reported to be delivered. Even then, none is present today. It is being said to be deliberate.

A request is being made for service through police mode for ensuring presence of respondent(s) and having its version before this Tribunal.

Hence, let steps be taken, by way of affidavit, detailing police station etc. for making the service through concerned police station to respondent(s).  It be filed by the petitioner within two weeks. After such steps, let notice be issued through police mode to the respondent(s) fixing date for further direction by office.

List the matter ‘for directions’ on 1.2.2023.