TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 12/10/2026

BROADCASTING PETITION/16/2026

Petitioner Name: Hathway Digital Ltd
Versus Respondent Name: Rcn Media

BEFORE

HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE DR. SANJEEV BANZAL ,MEMBER

For Applicants/Appellants/
Petitioners Advocate Mr. Nasir Husain

For Respondents Advocate None

ORDER

1. This petition has been filed for the recovery of Rs. 26,88,586/- from the respondent.

2. We had also issued a notice to the respondent, but they have not appeared. We had again issued notice through the concerned Police Station. Despite these facts, nobody appears for the respondent.

3. We, hereby issue Bailable Warrant in the sum of Rs.5,00,000/- upon Smt. KANAKLATA LENKA, Proprietor of the respondent. Dasti/Direct service upto Head of aforesaid Police Station. The details furnished by the petitioner are as under:

PS DETAILS OF RESPONDENT

RCN - MEDIA

THROUGH ITS PROPRIETOR:

SMT. KANAKLATA LENKA

HAVING OFFICE AT:

RANITAL, RAMBHILA, PS - RANITAL,

BHADRAK - 756111

The Station Head Officer

Ranital Police Station -

Address of Police station: Rural Police Station

Nalanga, Bhadrak,

Odisha Pin Code – 756112.

4. The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid person of the respondent and after completing the formalities of grant of Bail and after taking the signature, the paper will be returned to this Tribunal immediately.

5. This Bailable Warrant has been issued to secure the presence of the proprietor of the respondent before this Tribunal either as a party-in-person or through learned counsel on his behalf.

6. This matter is, therefore, adjourned on 19.01.2027.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/