TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 27/10/2026

BROADCASTING PETITION/319/2024

Petitioner Name: V.k. Digital Network Pvt Ltd
Versus Respondent Name: Sai Cable Network

BEFORE

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

For Applicants/Appellants/
Petitioners Advocate Ms. Kavya Singh, Proxy Counsel
For Mr. Sharath Sampath

For Respondents Advocate None

ORDER

1. This petition has been filed for the recovery of Rs.5,59,900.78/- 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. Mahaveer Chand Jain A., 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

FRESH ADDRESS OF RESPONDENT ALONG WITH PHONE NUMBER

No.600, East End Main Road, Corporation Colony, Jayanagar, 9th Block East, Bangalore-560069,

Phone: 9964488227

NAME OF INDIVIDUAL UPON WHOM THE NOTICE IS TO BE SERVED

MR. Mahaveer Chand Jain A,

PROPRIETOR – M/S. SAI CABLE NETWORK

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 22.01.2027.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/