Tribunals and CommissionsDivision Bench

Star India Pvt Ltd vs Mplex Networks Pvt. Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 30 November 2022 · Citation: (2022) 11 TDSAT CK 0071

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 18 Of 2016
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Judgment

20 paragraphs · 263 words
1.

We have heard counsel appearing for the petitioner at length.  Nobody appears for the respondent no. 1.  We, therefore, issue Bailable Warrant in the sum of Rs. 2.5 Lakhs upon the Directors of the respondent No. 1.

2.

This petition has been filed for the recovery of Rs. 2,42,88,855/- from the respondent.

3.

We hereby issue Bailable Warrants upon Mr. Nagendra Krishna Murthy, Mr. Joshua Fredrick and Ms. Vibha Dadhich, Directors of respondent no. 1 in the sum of Rs.2.5 Lakhs. Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:

PARTICULARS

DETAILS OF THE RESPONDENT NO. 1

1.

Name of Police Station

Sampangi Rama Nagar Police Station

2.

Address of P.S. along with Phone Number

Sampangi Rama Nagar Police Station 16th Cross, 4th Main Road, Mission Road, Sampangi Rama Nagara, Bengaluru Karnataka 560027

080-22942582

080-22942078

+91 8022943692

3.

Name of the Directors upon whom Bailable Warrants have to be served

1.

Nagendra Krishna Murthy

2.

Joshua Fredrick

3.

Vibha Dadhich

4.

Address of Individual upon whom the notice is to be served

M/s Mplex Network Private Limited, Regd. Off. Aerolex Centre, 3rd Floor, No. 109, 2nd Floor, K.H. Road, Bangalore, Karnataka – 560027 Also at: No. 103, 4th Cross Lalbagh Road Bangalore, Karnataka - 560027

4.

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

5.

Notice is made returnable on 14.4.2023.