Tribunals and CommissionsDivision Bench

Zee Entertainment Enterprises Ltd vs Ganpati Digital Network,uttar Pradesh

Telecom Disputes Settlement And Appellate Tribunal · Decided on 24 March 2022 · Citation: (2022) 03 TDSAT CK 0069

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 659 Of 2021
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Judgment

11 paragraphs · 247 words

Notice was already issued by this Tribunal on 15.2.2022 upon the respondent.  Counsel appearing for the petitioner submits that the respondent has already been served by email.  Despite the service of the notice, nobody appears on behalf of the respondent.

Counsel for the petitioner has supplied a fresh address of the respondent with the name of Police Station and the names of the owners of the respondents.  They are as under: -

·         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

Fresh notice upon Mr. Aashish Tomar, Mr. Vishant Tomar, Mr. Satish Tomar and Kavinder Tomar to be served through Police Station - Thana Baraut, Main Bazar, Near Nagar Palika Parishad Offie, Baraut - 250611.  Dasti service to be served to the Head of the Police Station.  The Head of the Police Station will serve the notice upon the respondent and will take the signatures of the owners of the respondent and will return the papers to this Tribunal immediately.  Notice is made returnable by 30.5.2022.

Hence, the matter is adjourned to 30.5.2022.