| Ms. Payal KakraMs. Tanya GuptaMr. Veerashwar Singh Jadaun | None | ||||||||||||||
1. This petition has been preferred for recovery of RS 28,16,960/- from the respondent. Learned counsel appearing for the petitioner has argued out the case at length.
2. It is submitted by learned 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 respondent through the jurisdictional Police Station where they are residing.
4. Counsel appearing for the petitioner has submitted the following details:
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AMOUNT |
RS 28,16,960/- |
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Name Of Police Station
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Bhadrak Town Police Station
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Address of P. S. along with Phone Number |
Buddha Vihar, Bhadrak, Odisha 756100; Phone: 06784 250 434 |
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Address of Individual upon whom the notice is to be served |
Mahesh Cable Network; Apartibindha New Colony, District- Bhadrak, State – Odisha 756100
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5. It is further submitted by the learned counsel for the petitioner that let notice be issued upon the aforesaid respondent to be served through Head of aforementioned Police Station.
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 the 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 22.12.2026.