Tribunals and CommissionsDivision Bench

V.k. Digital Network Pvt Ltd vs Sree Tharun Cable Tv

Telecom Disputes Settlement And Appellate Tribunal · Decided on 17 January 2022 · Citation: (2022) 01 TDSAT CK 0106

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition Nos. 601, 602, 603, 604, 605, 606 Of 2018
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Judgment

33 paragraphs · 371 words

We have heard counsel appearing for the petitioner.  Nobody appears on behalf of the respondent.

It is submitted by counsel appearing for the petitioner that notice was previously issued from the concerned Police Station but the same has not been served by the said Police Station upon the respondent.

Counsel appearing for the petitioner submitted that let the notice be issued to District Superintendent of Police so that notice issued by this Tribunal dated 9.9.2022 may be served upon the respondent.

We, therefore, issue notice upon District Superintendent of Police whose details and mentioned below: -

NAME OF DISTRICT

RANIPET, TAMIL NADU

DETAILS AND ADDRESS OF SUPERINTENDENT OF POLICE

SUPERINTENDENT OF POLICE,

SUPERINTENDENT OF POLICE OFFICE,

MUNICIPALITY CAMPUS, RAILWAY STATION ROAD, RANIPET,

TAMIL NADU – 632401

PH. NO: +919445754000

NAME OF POLICE STATION

RANIPET POLICE STATION

ADDRESS OF P.S. ALONG WITH PHONE NUMBER

RANIPET SIPCOT,

RANIPET, VELLORE,

VELLORE DISTRICT,

TAMIL NADU – 632509

PH. NO: 04172-270219

NAME & DESIGNATION OF OFFICER IN CHARGE OF P.S.

GANESAN K.

SUB INSPECTOR OF POLICE,

RANIPET POLICE STATION

ADDRESS OF INDIVIDUAL UPON WHOM THE NOTICE IS TO BE SERVED

MR. S.N.M. GUNASEKARAN,

35, PUDTHU STREET,

RANIPET, VELLORE,

TAMIL NADU – 632 403

We request the District Superintendent of Police that our order dated 9.9.2022 be complied with because it is submitted by counsel for the petitioner that the concerned Police Station refused to serve the notice upon the respondent.

Registry is hereby directed to send a copy of our order dated 9.9.2022 as well as today’s order to District Superintendent of Police. We also direct the Registry of this Tribunal to send a reminder for service of notice as per out order dated 9.9.2022 at the concerned Police Station as well as at the office of District Superintendent of Police of the concerned district.

Over and above the notice issued by the Registry of this Tribunal, personal service is given to the petitioner to serve this order as well as our order dated 9.9.2022 to District Superintendent of Police of the concerned district.

This matter will be heard at Chennai in the State of Tamil Nadu on 10.2.2023 at 11 a.m. as per the Govt. of India's Gazette Notification No. 3708 dated 18th August, 2022.