| Ms. Kavya Singh | None | ||||||||||||||
1. This petition has been preferred for recovery of Rs. 42,56,453/- 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:
|
NAME OF POLICE STATION |
Kovilpatti East Police Station |
|
ADDRESS OF P.S. |
Palani Andavar Kovil Street, Puthukiramam, Kovilpatti, Tamil Nadu 628501 Landline: 04632-220050 |
|
ADDRESS OF INDIVIDUAL UPON WHOM THE NOTICE IS TO BE SERVED |
Palaniselvam B, Proprietor, Selvam Cables, Selvam Cables, No. 61/3, 1st Street, Vadukku Pudhukrhamam, Kovilpatti, Thoothukodi-628501 |
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 19.01.2027.