Siti Network Ltd.(earlier Known As Siti Cable Network Ltd.) vs Acme Digicom Pvt Ltd & Anr

Heard learned counsel for petitioner / decree holder. Nobody appears for the judgment debtor.

By the last order dated 22.12.2021 this Tribunal granted last opportunity to the judgment debtor to comply with the orders passed on various dates and

file the required affidavit / documents by way of disclosure of assets and liabilities etc.

This opportunity of filing required affidavit within 10 days was granted only because Mr. Nittin Bhatia, learned counsel for judgment debtor took the

responsibility for earlier delay and it was on a cost of Rs. 10,000/- payable to the other side by today.

Today, Mr. Bhatia, learned counsel for judgment debtor has chosen not to appear. No disclosure affidavit has been filed nor the cost has been

deposited on behalf of judgment debtor. The details of earlier orders and directions as indicated in the last order, compel this Tribunal to prima-facie,

hold the judgment debtor guilty of disobedience of the orders and directions of this Tribunal in a deliberate manner.

Hence, let suo-motto notice under section 20 of the TRAI Act be issued to the judgment debtor and to show compliance by filing the affidavit within

10 days and to show cause why for such a long period of disobedience adequate penalty / punishment should not be imposed on the judgment debtor.

On the next date, further orders may be passed under provisions of CPC relating to execution of money decree against the judgment debtor by

ordering for placing him under custody till the payment is done. Petitioner may furnish details of Police Station and the Authority who should be

entrusted with the aforesaid task, if required.

Post the matter under the same head 22.2.2022.Â