TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
Dated: 12/10/2026

BROADCASTING PETITION/92/2026

Petitioner Name:    Den Networks Ltd.
Versus
Respondent Name:    Saiman Cable Network
BEFORE
HON'BLE  MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE  DR. SANJEEV BANZAL   ,MEMBER
For Applicants/Appellants/
Petitioners Advocate
Mr. Vibhav Srivasatva
Ms. Aashi Arora
For Respondents Advocate None
ORDER

1. This petition has been preferred for recovery of Rs.5,47,025 /- from the respondent. Counsel appearing for the petitioner has argued out the case at length.

2. It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent. The same has been served upon respondent, but, nobody has appeared for the respondent.  

3. Counsel appearing for the petitioner further submitted that as nobody appears for the respondent, let fresh notice be issued upon the proprietor of the respondent through the jurisdictional Police Station where they are residing.

4. Counsel appearing for the petitioner has submitted the following details:

Name and Details of Police station:

 

THANA KOTWALI GANGNAHAR

Address: Railway Road, Near Railway Bridge, Bhagirath Kunj,

Roorkee, Uttarakhand- 247667, Phone No: +91 1332 274 160.

Through Its Individual: Mr. Kamaljeet Singh,

Proprietor: Saiman Cable Network ,Address: H.No.508,

Sainik Colony, Roorkee, Uttarakhand-247667.

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

6. Dasti/Direct service upto Head of aforesaid Police Station. After receiving notice of this Tribunal, Head of aforesaid Police Station shall serve the notice upon respondent and after taking the signature upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

7. Notice is made returnable on 19.01.2027.




( JUSTICE D. N. PATEL)
CHAIRPERSON




( DR. SANJEEV BANZAL)
MEMBER
/AS/