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Star India Pvt Ltd vs Sat Guru Sai Cable Network

Telecom Disputes Settlement And Appellate Tribunal · Decided on 15 November 2022 · Citation: (2022) 11 TDSAT CK 0035

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 3 Of 2016
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Judgment

16 paragraphs · 210 words
1.

This petition has been filed for the recovery of Rs.32,99,700/- 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 Warrant upon Mrs. Neha, Proprietor of the respondent in the sum of Rs. 1,00,000/-. Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:

PARTICULARS

DETAILS

1.

Name of Police Station

Muzaffarpur Police Station

2.

Address of P.S. along with Phone Number

Tilak Maidan Road, Sutapatti, Muzaffarpur, Bihar – 842001

+91 94318 22336

3.

Name of the Individual upon whom Bailable Warrant is to be served

Mrs. Neha

4.

Address of Individual upon whom the notice is to be served

Satguru Sai Cable Network, 842001, C/o Shobha Sinha, 1st Floor In – Opp – FC I, Godown, Akharaghat, Muzaffarpur, Bihar 842001

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.

This matter is, therefore, adjourned to 28.3.2023.