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Sony Pictures Networks Distribution India Pvt. Ltd. vs Trustline Broadband Services Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 29 November 2023 · Citation: (2023) 11 TDSAT CK 0012

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
E A No. 21 Of 2019 In Broadcasting Petition No. 290 Of 2016
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Judgment

26 paragraphs · 366 words
1.

We have heard the counsel for the decree holder.  This Execution Application has been preferred by the decree holder in B.P. 290 of 2016.   The judgment is dated 9.7.2019 and decree is dated 26.7.2019 for Rs.71,22,383/- due and payable as on date of decree.

2.

We had issued a notice in execution and thereafter again we had issued a notice through Sidhgora Police station, Sidhgora, East Singhbhum, Jamshedpur, Jharkhand – 831017 but nobody is appearing on behalf of the respondent.

3.

Thereafter we had issued a bailable warrant upon the directors of the judgment debtor on 14.11.2022.  This bailable warrant has not been served upon the following directors by the SHO of the Sidhgora Police station, Sidhgora, East Singhbhum, Jamshedpur, Jharkhand – 831017: -

1.

Mr. Dharam Veer Bhadoria

2) Mr. Brij Mohan Gupta

4.

We, therefore, direct the Registry of this Tribunal to send the copies of the orders dated

(i) 20.12.2019;

(ii) 4.5.2022 and

(iii)  14.11.2022

(iv) 01.05.2023 as well as today’s order to -

a. Secretary Home State of Jharkhand;

b. Director General of Police of State of Jharkhand;

c. District Superintendent of Police, District Jamshedpur, State of Jharkhand and

d. SHO of Sidhgora Police station, Sidhgora, East Singhbhum, Jamshedpur, Jharkhand – 831017

5.

Dasti/Direct service is also given of all the aforesaid orders to –

a. Secretary Home State of Jharkhand;

b. Director General of Police of State of Jharkhand;

c. District Superintendent of Police, District Jamshedpur, State of Jharkhand and

d. SHO of Sidhgora Police Station, Sidhgora, East Singhbhum, Jamshedpur, Jharkhand – 831017.

The affidavit shall be filed by the decree holder on or before next date of hearing of the service of notice upon the aforesaid authorities.

6.

We hereby request –

a. Secretary Home State of Jharkhand;

b. Director General of Police of State of Jharkhand;

c. District Superintendent of Police, District Jamshedpur, State of Jharkhand and

d. SHO of Sidhgora Police station, Sidhgora, East Singhbhum, Jamshedpur, Jharkhand – 831017 that the Bailable Warrant issued by this Tribunal vide our order dated 13.11.2022 upon the aforesaid two directors of the respondent who are the judgment debtor for Rs.71,22,383/-at the earliest.

7.

Hence, this matter is adjourned to 27.02.2024.