Tribunals and CommissionsDivision Bench

Siti Networks Ltd vs Sattelite Vision

Telecom Disputes Settlement And Appellate Tribunal · Decided on 19 April 2022 · Citation: (2022) 04 TDSAT CK 0046

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 696 Of 2021
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Judgment

3 paragraphs · 132 words

Despite the notice issued by this Tribunal, respondent is not appearing in this matter.

Today also when the matter is called out, nobody appears for the respondent. Hence, fresh notice upon respondent to be served upon Mr. Sunil Sharma,  145 –M Khatiwala Tank 452014, who is sole proprietor of the respondent.   Notice to be served through Head of Police Station, State Highway 27, Jabran Colony, Indore, Madhya Pradesh 452007 (Juni Indore Police Thana).  Dasti / direct service upon the Head of aforesaid Police Station. The Head of the aforesaid Police Station will serve the notice upon the aforesaid sole proprietor of the respondent and after taking his signatures upon the notice, the papers will be returned by the Head of Police Station to this Tribunal immediately.

Notice is made returnable on 27.7.2022.