TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI

Dated: 01/10/2026

BROADCASTING PETITION/378/2024

Petitioner Name: V K Digital Network Pvt. Ltd.
Versus Respondent Name: M/s Sk Links

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 preferred for recovery of RS. 6,94,646.29/- 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:

POLICE STATION ADDRESS WITH PHONE NUMBER

JP Nagar Police Station, No. 36, Near Ranga Shankara Theatre, 21st Main, 7th Cross, Jp Nagar 2nd Phase, Bangalore-560078, Karnataka

Ph:080-22942563

NAME OF INDIVIDUAL UPON WHOM THE NOTICE IS TO BE SERVED

Mr. Ragavendra K

PROPRIETOR – M/s. SK Links, No. 1 Main 1^st Cross, JP Nagar, 6^th Phase, Bangalore South, Karnataka - 560078

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 the signature upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

8. Notice is made returnable on 21.12.2026.

( JUSTICE D. N. PATEL)
CHAIRPERSON

( DR. SANJEEV BANZAL)
MEMBER

/AS/