Tribunals and CommissionsDivision Bench

Star India Pvt Ltd vs Marwar Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 1 September 2022 · Citation: (2022) 09 TDSAT CK 0003

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 69 Of 2017
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Judgment

20 paragraphs · 288 words
1.

This petition has been preferred for recovery of (­­­Rs. 563089/-) from the respondent(s). Counsel appearing for the petitioner has argued out the case at length.

2.

It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent(s). The same has been served upon respondent(s), but, nobody has appeared for the respondent(s).

3.

Counsel appearing for the petitioner further submitted that as nobody appears for the respondent(s), let fresh notice be issued upon the respondent(s) through the jurisdictional Police Station(s) where they are residing.

4.

Counsel appearing for the petitioner has submitted the following details :

PARTICULARS

DETAILS OF THE RESPONDENT

1 Name of Police Station

Khatipura Jothwara Police Station

2 Address of PS along with Phone Number

Jai Bhawani Colony Khatipura Jaipur Rajasthan 302012

3 Name and Designation of Officer in Charge of PS

Mr Ghanshyam Singh Rathore

4 Contact details of Officer in charge of PS

0141 234 6100

5 Address of Individual upon whom the notice is to be served

Marwar Cable Network Shop No. 40-41 Jai Bhawani Colony Khatipura Circle Jaipur Rajasthan 302012

5.

It is further submitted by the counsel for the petitioner that let notice be issued upon the aforesaid respondent(s) to be served through Head of aforementioned Police Station(s).

6.

In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent(s) to be served by aforesaid Police Station(s).

7.

Dasti/Direct service upto Head of aforesaid Police Station(s). After receiving notice of this Tribunal, Head of aforesaid Police Station(s) shall serve the notice upon respondent(s) and after taking its signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

8.

Notice is made returnable on 22.12.2022.