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

BROADCASTING PETITION/352/2024

Petitioner Name:    V K Digital Network Pvt. Ltd.
Versus
 Respondent Name:    M/s.vishwan Lucky Cable Network
BEFORE
HON'BLE  MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE  DR. SANJEEV BANZAL   ,MEMBER
For Applicants/Appellants/
Petitioners Advocate Ms. Anushri Joshi, Proxy Counsel
For Mr. Sharath Sampath
 		For Respondents Advocate None
ORDER

1. This petition has been filed for the recovery of Rs.5,30,241,30/- 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. Manjunath L., 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     

NAME OF POLICE STATION

Chamrajpet Police Station

ADDRESS OF P.S.

260, 5th Main Rd, Anandapuram, Chamrajpet, Bengaluru, Karnataka 560018, India

ADDRESS OF INDIVIDUAL UPON WHOM THE NOTICE IS TO BE SERVED

Mr. Manjunath L.,

Proprietor, M/s. Vishwa Lucky Cable Network

147/2, 6th Cross, 2nd Main, Azadnagar, Chamrajpet, Bangalore South, Karnataka - 560018
          
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 21.12.2026.




( JUSTICE D. N. PATEL)
CHAIRPERSON



( DR. SANJEEV BANZAL)
MEMBER
/AS/