| Mr. Vibhav SrivastavaMs. Aashi Arora | None For R1;Mr. Upender ThakurMs. Shreya Kardam For R2; | ||||||||||||||
1. We have heard learned counsel appearing for petitioner at length. Nobody appears on behalf of respondent no.1.
2. This petition has been preferred for recovery of Rs.20,82,958 /- from the respondent. Counsel appearing for the petitioner has argued out the case at length.
3. 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.
4. 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.
5. Counsel appearing for the petitioner has submitted the following details:
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Name and Details of Police station |
SHIVAJI NAGARPOLICE STATIONAddress: Vadavali Section, “B” Cabin Road, Ambernath, Thane, Maharashtra 421501Phone No: +91 251 260 7020 |
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Name and Details of Proprietor |
Through Its Individual: Manu Nasir Through Proprietor: Mustafa Cable Network Address: B H PatilCalony, Chinchpada, Ambernath, Thane, Maharashtra-421501 |
6. In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent to be served by aforesaid Police Station.
7. 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.
8. Notice is made returnable on 20.01.2027.
9. We have heard learned counsel appearing for respondent no.2 and they are seeking time to file reply, which is granted till next date of hearing.