Tribunals and CommissionsDivision Bench

Zee Entertainment Enterprises Ltd, Mumbai vs World View Broadband Pvt Ltd

Telecom Disputes Settlement And Appellate Tribunal · Decided on 9 May 2022 · Citation: (2022) 05 TDSAT CK 0028

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 383 Of 2020
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Judgment

19 paragraphs · 228 words

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).

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.

Counsel appearing for the petitioner has submitted the following details :

Police station - Jorhat Sadar Police Station near Domino's Pizza Mahatma Gandhi Road, Jorhat, Assam 785001

Registered Address :

World View Broadband Pvt. Ltd.

SEAUNI ALI A T ROAD JORHAT Jorhat

Assam - 785001

Directors

1) Dibya Jyoti Dutta

2) Junmoni Hazarika

3) Imran Ali

4) sumangal Dutta

5) Mintu Ghosh

6) Prasanta Dutta

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).

In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent(s) to be served by aforesaid Police Station(s).

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.

Notice is made returnable on 15.9.2022.