1. This petition has been preferred for recovery of Rs. 1,86,250/- 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:  

M/S JAI AMBE CABLE NETWORK

THROUGH ITS PROPRIETOR MR. ARVIND CHAUHAN

HAVING OFFICE AT:  HOUSE NO. 340, SECOND FLOOR,

BLOCK K, JAHANGIRPURI,

DELHI-110033                                

THE STATION HOUSE OFFICER

JAHANGIRPURI POLICE STATION

ADDRESS: JAHANGIRPURI POLICE STATION,

JAHANGIRPURI DELHI-1100033 

CONTACT NO:  011-27215641

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 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 21.01.2027.