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Zee Entertainment Enterprise Ltd vs Cablecast New India Private Limited

Telecom Disputes Settlement And Appellate Tribunal · Decided on 1 August 2022 · Citation: (2022) 08 TDSAT CK 0002

HON’BLE JUDGES
Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 212 Of 2020
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Judgment

31 paragraphs · 331 words
1.

This petition has been preferred for recovery of (­­­Rs. 15,37,396/-) 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 :

Name of the Police Station

Amboli Sub-Station, Mumbai Maharashtra and

Mylapore Police Station, Chennai Tamil Nadu

Address of the Police Station

For Mumbai Address:

Amboli Sub-Station, Veera Desai Road, Near St. Catherine’s Orphan Home, Prathmesh Complex, Andheri West, Mumbai, Maharashtra-400058

For Chennai Address:

E1, Mylapore Police Station, Kutchery Road, Madhavaperumalpuram, Mylapore, Chennai, Tamil Nadu 600004

Name and Designation of the Officer in charge of the Police Station

N/A

Contact Details of the Officer in charge of the Police Station

9664002264 (Amboli Sub-Station)

044 23452562 (Mylapore, Chennai)

Address of the Respondent.

Cablecast New Media Private

R-401,4th Floor, Remi Bizcourt,

Shah Indl. Estate, Veera Desai Road, Andheri West, Mumbai, Maharashtra-400053

Also At:

No 51, 4th Floor, Rajarajeswari Towers,

Dr  Radhakrishan Salai,

Mylapore,

Chennai- 600004

Tamil Nadu

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 12.10.2022.