TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
Dated: 29/09/2026

BROADCASTING PETITION/509/2025

Petitioner Name:    Gtpl Hathway Ltd.
Versus
 Respondent Name:    Vijay Cable Network
BEFORE
HON'BLE  MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE  DR. SANJEEV BANZAL   ,MEMBER
For Applicants/Appellants/
Petitioners Advocate Mr. Nasir Husain
 		For Respondents Advocate None
ORDER

1. This petition has been filed for the recovery of Rs. 6,64,648/-  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. RAMALINGAM, Proprietor of the respondent. Dasti/Direct service upto Head of the Police Station. The details furnished by the petitioner are as under: 

                                               POLICE STATION DETAILS OF RESPONDENT     

  VIJAY CABLE NETWORK

­­­THROUGH ITS PROPRIETOR, MR. RAMALINGAM

HAVING OFFICE AT:-

       NO. 1075, KALLAI MAIN ROPAD VALAVACHANOOR,

       T MALLAI,  TAMIL NADU - 606753

The Station Head Officer

Vanapuram Police Station 

Address of Police Station: Tiruvannamalai Road, Vanapuram,

Thandrampet, Tiruvannamalai District,

Tamil Nadu, 606753.

Cell - 04188 245 626.

          
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 03.12.2026.




( JUSTICE D. N. PATEL)
CHAIRPERSON



( DR. SANJEEV BANZAL)
MEMBER
/AS/