Zee Entertainment Enterprises Ltd vs Ganpati Digital Network

Counsel for the petitioner submitted that initially notice was issued by this Tribunal and served upon respondent(s), but, nobody had appeared on behalf of the respondent(s) and fresh notice was also served through concerned Police Station vide order dated 24.3.2022. This notice issued through Police Station was also served upon respondent(s). However, nobody has appeared for the respondent(s) when the matter is called out.

Counsel appearing for the petitioner has supplied the names and address of the respondent.

·         Police Station Address:- Thana Baraut, Main Bazar, Near Nagar Palika Parishad Office, Baraut – 250611

·         House Address:-13/80, Gurana Road, Punjabi Quarters, Baraut - 250611

·         Viresh Tomar – Owner/ Director (As of now he is expired & Cable business is running by below mentioned family members)

·         Aashish Tomar – Elder Son of Viresh Tomar

·         Vishant Tomar -  Younger Son of Viresh Tomar

·         Satish Tomar – Younger Brother of Viresh Tomar

·         Kavinder Tomar – Son of Satish Tomar

Counsel appearing for the petitioner submitted that let Bailable Warrant be issued upon the owner / owners / sole proprietor/directors of the respondent.

In view of the aforesaid submissions, we hereby direct to issue Bailable Warrant for each of respondent(s) in the sum of Rs. 50,000/- to be served upon :

·         House Address:-13/80, Gurana Road, Punjabi Quarters, Baraut - 250611

·         Aashish Tomar – Elder Son of Viresh Tomar

·         Vishant Tomar -  Younger Son of Viresh Tomar

·         Satish Tomar – Younger Brother of Viresh Tomar

·         Kavinder Tomar – Son of Satish Tomar

through aforementioned Head of Police Station.

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 in the sum of Rs. 50,000/- and after taking their signatures, the paper will be returned to this Tribunal immediately.

We also hereby direct the respondent to remain present before the Tribunal either in person or through their Advocate. They may depute an advocate on their behalf with all the instructions to argue out the case on the next date of hearing.

The matter is, therefore, adjourned to 26.9.2022.