TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 29/09/2026

BROADCASTING PETITION/287/2023

Petitioner Name: Siti Networks Ltd
Versus Respondent Name: Sun Vision Cable Network

BEFORE

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

For Applicants/Appellants/
Petitioners Advocate Mr. Naman Choula

For Respondents Advocate None

ORDER

1. This petition has been filed for the recovery of Rs.52,73,233/- 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 Mr. Anil Awasthi, 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

Mr. Anil Awasthi,

Sun Vision Cable Network

EWS-25, Hemant Vihar, Barra-2,

Kanpur, Uttar Pradesh-208001.

+91-9792333313

Police Station – Thana Barra Kanpur

Pin Code -208027.

+91-9454403714. (Sury wali Panday).

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 17.12.2026.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/