1. This petition has been preferred for recovery of Rs. 5,10,000/- from the respondents. 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 respondents. The same has been served upon respondents, but, nobody has appeared for the respondent no.1.  

3. Counsel appearing for the petitioner further submitted that as nobody appears for the respondents, let fresh notice be issued upon the proprietor of respondent no.1 through the jurisdictional Police Station where they are residing.

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

ASHA CABLE

        THROUGH ITS PROPRIETOR MR. BUNTY

        HAVING OFFICE AT: A-97, VIJAY NAGAR, MOHAN GARDEN,

        DELHI-110058.

The Station House Officer (SHO)

Mohan Garden Police Station

Address: Plot No-P3C, Near RazapurKhurd,

Sidhatri Enclave,

New Delhi – 110059

Landline Numbers:  011-25351003, 011-25351004.

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

6. 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 the aforesaid proprietor of the respondent and after taking the signature upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

7. Learned counsel appearing on behalf of respondent no. 2 is seeking time to file reply, which is granted till next date of hearing.

8. Notice is made returnable on 20.1.2027.