TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 13/10/2026

E A/5/2026

IN
BROADCASTING PETITION/488/2014

Petitioner Name: Konark Ip Dossiers Pvt. Ltd.
Versus Respondent Name: Sahara India Tv Network

BEFORE

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

For Applicants/Appellants/
Petitioners Advocate Mr. Vibhav Srivasatava
Ms. Aashi Arora
Ms. Dishti Yadav

For Respondents Advocate Mr. Sameer Pandey, Proxy Counsel For
Mr. Gautam Awasthi

ORDER

1. We have heard learned counsel appearing for Decree Holder (original petitioner) who has submitted that despite the judgment and decree passed by this Tribunal in BP 487/2014 on 10.12.2025 and despite the decretal amount which is at Rs.1,34,01,812/- as on 31.03.2026, nothing has been paid by Judgment Debtor.

2. Learned counsel appearing for the Judgment Debtor (original respondent) submitted that neither they have preferred any appeal against the judgement and decree passed by this Tribunal in BP 488/2024, nor they have filed and reply in this Execution Application and nor they have any intention to pay the decretal amount.

3. We, therefore, issue Non-Bailable Warrant upon the Director of the Judgement Debtor whose details are as under:

Details of Director of Judgement Debtor

Name and Details of Police station

JUHU POLICE STATION

Address: Vaikunthlal Mehta Road (V M Road), Near Kala Niketan, Vile Parle West, Juhu, Mumbai, Maharashtra – 400049, Phone No: +91 22 2618 3856

Email: juhu.ps.mumbai@mahapolice.gov.in

Name and Details of Director

Mr. Atul Banwari Lal Saraf

S/o Mr. Banwari Hanumanbux Saraf,B-3, SarafKutir, Kapole Society, VL Mehta Road, JVPD, Near Amitabh BachchanBunglow, Ville Parle (West), Mumbai, Maharashtra-400049, Director, ABS Media Services Private Limited.

4. The SHO concerned of the aforesaid Police station shall arrest the aforesaid Director of the Judgement Debtor and he will be produced before this Tribunal immediately. This Non-Bailable Warrant shall be executed upon the aforesaid Director Mr. Atul Banwari Lal Saraf with effect from 06.11.2026.

5. We are giving time to the Judgement Debtor to make the payment of decretal amount on or before 05.11.2026, failing which the Non-Bailable Warrant shall be executed by the SHO of the aforesaid Police Station. The arrested person shall be produced before this Tribunal immediately.

6. Judgement Debtor is permitted to file an application for modification of today's order in case of any difficulty.

7. Hence, the matter is adjourned on 11.01.2027.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/