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Siti Networks Ltd vs Goldy Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 21 April 2022 · Citation: (2022) 04 TDSAT CK 0064

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 75 Of 2021
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Judgment

10 paragraphs · 216 words
1.

When the matter is called out, nobody appears on behalf of respondent no. 1.

2.

Counsel appearing for the petitioner has supplied the names and address of the respondent no. 1.

Police Station Address - Saran Police Station,  Near Pyali chowk,Sector-22,NIT,Faridabad.Haryana

House Address of LCO: - MCF-576,Gali no.62,Sector-22,Sanjay  Colony,Faridabad,Haryana-121001

Details of proprietor- Name- Gurdeep Singh

3.

Counsel appearing for the petitioner submitted that let Bailable Warrant be issued upon the owner / owners / sole proprietor/directors of the respondent.

4.

In view of the aforesaid submissions, we hereby direct to issue Bailable Warrant in the sum of Rs. 50,000/- to be served upon Gurdeep Singh through Head of Police Station, aran Police Station,  Near Pyali chowk,Sector-22,NIT,Faridabad.Haryana.

5.

The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid persons of the respondent and after completing the formalities of grant of Bail in the sum of Rs. 50,000/- and after taking their signatures, the paper will be returned to this Tribunal immediately.

6.

We also hereby direct the respondent to remain present before the Tribunal either in person or through their Advocate. They may depute an advocate on their behalf with all the instructions to argue out the case on the next date of hearing.

7.

The matter is, therefore, adjourned to 13.7.2022.