TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 14/10/2026

BROADCASTING PETITION/341/2025

Petitioner Name: Den Networks Ltd.
Versus Respondent Name: Harimaya Cable Tv Network

BEFORE

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

For Applicants/Appellants/
Petitioners Advocate Mr. Vibhav Srivastava

For Respondents Advocate None

ORDER

1. This petition has been filed for the recovery of Rs.5,69,715/- 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.2,50,000/- upon Mr. Rajkumar Agarwal, 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

Name and Details of Police station

KOTWALI POLICE STATION THANA KHURJA NAGAR

Address: Khurja, Uttar Pradesh-203131

Phone No:05738232291.

Name and Details of Proprietor

Through Its Individual: Mr. Rajkumar Agarwal

Through Its Proprietor: Harimaya Cable TV Network

Address: Kakrala-Gali No.1, Khurja, Bulandshahar, Uttar Pradesh-203001

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 20.01.2027.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/