TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
Dated: 01/10/2026

BROADCASTING PETITION/169/2023

Petitioner Name:    Hathway Digital Ltd
Versus
Respondent Name:    M/s Om Cable Network (delhi)
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 preferred for recovery of Rs. 4,36,250/- from the respondent. Counsel appearing for the petitioner has argued out the case at length.

2. It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent. The same has been served upon respondent, but, nobody has appeared for the respondent.  

3. Counsel appearing for the petitioner further submitted that as nobody appears for the respondent, let fresh notice be issued upon the respondent through the jurisdictional Police Station where they are residing.

4. Counsel appearing for the petitioner has submitted the following details:  

 OM CABLE NETWORK

THROUGH ITS PROPRIETOR- Mr Sunil

Having its office at: House No. 149, Gali No. 4,

Shakti Nagar

Badarpur, New Delhi – 110044

 

The Station Head Officer

Badarpur Police Station

Address: Main Mathura Road, Badarpur Extension,

Tajpur, New Delhi, Delhi 110044

(Near Toll Tax, Opposite Badarpur Metro Station)

Contact Number: +91 11 2989 4753.

6. In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent to be served by aforesaid Police Station.

7. Dasti/Direct service upto Head of aforesaid Police Station. After receiving notice of this Tribunal, Head of aforesaid Police Station shall serve the notice upon respondent and after taking its signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

8. Notice is made returnable on 05.11.2026.

 




( JUSTICE D. N. PATEL)
CHAIRPERSON




( DR. SANJEEV BANZAL)
MEMBER
/AS/