1. This petition has been preferred for recovery of Rs.4,18,750/- 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:  

DIGITAL ZONE CABLE TV NET THROUGH ITS PROPRIETOR MR. PAPPU

HAVING OFFICE AT:  B-34. T. BH CAMP, DDA FLAT, KALKAJI

DELHI – 110019                                

THE STATION HOUSE OFFICER

GOVINDPURI POLICE STATION

ADDRESS: BABA FATYEHSINGH MARG, KALKAJI EXTENSION

BLOCK A 14, GOVINDPURI, KALKAJI

NEW DELHI - 110019    Phone: 011 2998 0049 

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 21.01.2027.