| Ms. Akshra Arshi | None | ||||||||||||||
1. This petition has been preferred for recovery of Rs. 5,54,341/- 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:
Police Station Details
|
S.No. |
Particulars |
Detailsofthe Respondent |
|
1. |
Name of Police Station |
Police Station- Phaltan City Police Station |
|
2. |
Address of P.S. along with phone Number |
Phaltan - Satara Road, Police Lines, Phaltan, Maharashtra - 415523. |
|
3. |
Name of the Director upon Notice has to be served |
Mr. Gauri Pradip Pawar |
|
4. |
Address of the Proprietorship firm on which the notice is to be served |
393, Balwant Niwas, Ravivar Peth, |
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 15.01.2027.