TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
Dated: 30/09/2026

BROADCASTING PETITION/186/2025

Petitioner Name:    V K Digital Network Pvt. Ltd.
Versus
Respondent Name:    M/s Karthik Cable Networks
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 matter has been listed today after mentioning by learned counsel for the petitioner who has submitted that there are some typographical errors in the order dated 22.09.2026 i.e. the dates "27.11.2025" and "17.03.2025"  which should have been "26.09.2025" and "24.02.2026" should have been "27.02.2026" as indicated in paragraphs 3, 5 & 6 . The same may kindly be rectified accordingly. 

2. The prayer of the learned counsel for the petitioner is allowed and, as pointed out,  the order dated 22.09.2026 is modified as under:

                                                                  "O R D E R

1. This Petition has been preferred for recovery of Rs.11,12,720.30/- from the respondent. 

2. Heard Counsel appearing for the petitioner.  Nobody appears for the respondent.

3.We had on earlier date of adjournment issued notice vide order dated 26.09.2025 upon the proprietor of the respondent Mr. Kartik B,, HAVING OFFICE AT: D.No. 143/1-3B, Maravampalayathan Kadu, Padaiveedu Post, Komarapalayam, Tamil Nadu-637303,­to  be served through Veppadai Police Station, MGR Nagar, Tamil Nadu - 638008. Thereafter, Bailable Warrant had been issued upon the aforesaid respondent vide order dated 27.02.2026.

4. The aforesaid notice as well as the Bailable Warrant have not been served by the SHO of the aforesaid Police Station upon the Proprietor of the Respondent. 

5. We, therefore, request Smt S Vimala,IPS, Superintendent of Police, 1st Floor, Office of Superintendent of Police, Tiruchengode Road, Namakkal-637003 Contact: 9498121416,  to see that the order(s) passed by this Tribunal dated 26.09.2025 and 27.02.2026 are served upon the Proprietor of the Respondent through the aforesaid Police Station.

6. Copy of today’s order as well as order(s) dated 26.09.2025 and 27.02.2026  be sent to Smt S Vimala,IPS,Superintendent of Police, 1st Floor, Office of Superintendent of Police, Tiruchengode Road, Namakkal-637003 Contact: 9498121416 by Registered Post A/D or by Speed Post.

7. Dasti/Direct service is also permitted to the petitioner to serve today’s order as well as the aforesaid orders of this Tribunal to Smt S Vimala,IPS,Superintendent of Police, 1st Floor, Office of Superintendent of Police, Tiruchengode Road, Namakkal-637003 Contact: 9498121416 

8. Hence, the matter is adjourned on 26.11.2026."

4. The order dated 22.9.2026 is rectified/modified to the above extent only. Rest of the order will remain as it is. 




( JUSTICE D. N. PATEL)
CHAIRPERSON




( DR. SANJEEV BANZAL)
MEMBER
/AS/