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Siti Networks Ltd vs Shree Sai Cable Vision

Telecom Disputes Settlement And Appellate Tribunal · Decided on 1 May 2023 · Citation: (2023) 05 TDSAT CK 0004

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 752 Of 2021
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Judgment

11 paragraphs · 206 words
1.

This petition has been filed for the recovery of Rs. 5,65,656/- from the respondent.

2.

We have also issued a notice to the respondent, but they have not appeared. We have again issued notice through the concerned Police Station. Despite these facts, nobody appears for the respondent.

3.

We hereby issue Bailable Warrants in the sum of Rs.2 Lakh each upon Ms. Elizabeth Alliya, Proprietor/ Owner/ Director of the respondent.  Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:

Ms. Elizabeth Alliya,

Shree Sai Cable Vision

R. No. 532, Dr. Babasaheb Ambedkar Nagar, Sadhu TL Waswani Marg, Cuff Parade, Colaba, Mumbai – 400005

Also at: Room No. 782, Ganesh Murti Nagar, Part No.3, Lane Number – 5, Cuffe Parade, Colaba, Mumbai – 400005

+91-9324192980

Police Station – Colaba Police Station is located at Mandlik Rd, Scindia Society, Police Colony, Apollo Bandar, Colaba, Mumbai, Maharashtra – 400001, India.

4.

The Head of aforesaid Police Station will serve the Bailable Warrants upon the aforesaid person(s) of the respondent and after completing the formalities of grant of Bail and after taking their signatures, the paper will be returned to this Tribunal immediately.

5.

This matter is, therefore, adjourned to 11.9.2023.