1. This petition has been preferred for recovery of Rs. 8,58,750/- from the respondent. Learned 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. Learned counsel appearing for the petitioner further submitted that as nobody appears for the respondent, let fresh notice be issued upon the proprietor of respondent  through the jurisdictional Police Station where they are residing.

4. Learned counsel appearing for the petitioner has submitted the following details:  

Ms. SWETA PILLAI

HAVING OFFICE AT:

813, POST HOWBAGH, BEHIND NATTHUMAL SCHOOL

JAISWAL MOHALLA, GORAKHPUR, JABALPUR

MADHYA PRADESH-482004 

The Station House Officer

Gorakhpur Police Station (Thana Gorakhpur)

Address:Gwarighat Road, Ratan Colony,

Gorakhpur, Jabalpur, Madhya Pradesh 482001

(also noted along Narmada Road, Gorakhpur)

Telephone Numbers: 0761-2676171, +91-9479994071.

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. Notice is made returnable on 21.1.2027.