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Vishal Cable Network vs Msm Discovery Pvt. Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 10 October 2022 · Citation: (2022) 10 TDSAT CK 0006

HON’BLE JUDGES
Ram Krishna Gautam, Member
CASE NUMBER
Broadcasting Petition No.213 Of 2014 With Misc Application No. 134 Of 2014
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Judgment

3 paragraphs · 108 words

Learned counsel for petitioner is present.  Even after sufficient service of notice by way of delivery of registered process, none is for respondent.  It is being said to be deliberate. A request for making service through police station is being made by the counsel for the petitioner for enabling appearance of respondent and having its version. Ground seems to be sufficient.

Let details of concerned police station etc. be filed by the counsel for petitioner, by way of affidavit, within two weeks in the office of this Tribunal.  Then after process through police station be issued by the office fixing date.

List the matter ‘for directions’ on 13.1.2023.