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Zee Entertainment Enterprise Ltd vs Venkata Sai Media Pvt Ltd & Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 27 July 2023 · Citation: (2023) 07 TDSAT CK 0047

HON’BLE JUDGES
Ram Krishna Gautam, Member
RESULT
Disposed Of
CASE NUMBER
E A No. 2 Of 2023 In Broadcasting Petition No. 405 Of 2018
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Judgment

8 paragraphs · 340 words
1.

This Execution Application has been filed by applicant, decree holder, against Venkata Sai Media Private Limited,  Judgment debtor No. 1 and GTPL Hathway Private Limited, Judgment debtor No. 2.

2.

Learned Counsel for decree holder, Shri Tejveer Singh Bhatia is present. Mr. Mandadi Venkatramana appeared for Smt. Venkata Satya Lakshmi, who is wife of deceased director of judgment debtor Company, Venkata Sai Media Private Limited, though she has yet not been a party, in this proceeding.

3.

This Tribunal made a query as to why Venkata Sai Media Private Limited, has not been arrayed as party through its director, so that it could have been appreciated that through which Executive Authority, the decree is to be executed against Judgment debtor Company and whether the Counsel appearing as above, for Judgement debtor is the Counsel for same director of Judgment debtor?

4.

It was replied by learned Counsel that in memo it was written to be through director, but after the objection by Registry, this was removed by way of a fluid.

5.

Court observed that there was no initial over this removed portion, which ought to be there. Let it be done so.

6.

Perusal of decree reveals that it was a decree against one Judgment Debtor and Judgment Debtor No. 2, written in application, was not having mention in the decree. Learned Counsel mentioned that it has been made as Judgment Debtor No.2, in response to reply given by a letter dated 28.06.2023 of Judgment Debtor No.1, explaining the liability, if any, is of Judgment Debtor No. 2, for above decree.

7.

Firstly, name of Director through whom Judgment Debtor Company, Venkata Sai Media Private Limited, is to be executed is to given by applicant-decree holder.

8.

A notice of this Execution Application is to be issued by office to Venkata Sai Media Private Limited, for making compliance of decree and submission of its compliance report within four weeks or to appear in person or through a Counsel for mentioning objection, if any, and its disposal on 13.09.2023.