1. This petition has been preferred for recovery of Rs. 6,57,586/- 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 Directors of the respondent no.1 through the jurisdictional Police Station where they are residing.

4. Counsel appearing for the petitioner has submitted the following details: 

DISKAT TRANSWORLD LIMITED

HAVING ITS REGISTERED OFFICE AT:

1^ST FLOOR, NEW NO. 24 & OLDNO. 32,

SOUTH MADA STREET, MYLAPORE,

CHENNAI. TAMIL NADU – 600004

Also having address at:

No.3 Deena Dhayalu Street,

T-Nagar, Chennai, Thygarayanagar,

Chennai, Tamil Nadu - 600017

Through its Directors

1.         Gunaseelan Rangabashiam

2.    Dhevanathanyadav

3.    Meenakshi  Yadav

4.    Praveen Baskar

5.    BalamaniThiyagrajan

6.    Araskumar

The Station House Officer

E1 Mylapore Police Station

124, Kutchery Road, Madhavaperumalpuram,

Mylapore, Chennai,

Tamil Nadu 600004(Located near the historic Kabaleeswarar Temple)

5. In view of the aforesaid submissions, issue fresh notice upon aforesaid Directors of the respondent no.1 to be served by the 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 Directors of the respondent no.1 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.