| Ms. Kavya Singh Proxy Counsel For Mr. Sharath Sampath | None | ||||||||||||||
1. This petition has been preferred for recovery of RS.6,15,726.99/- 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. Learned counsel appearing for the petitioner has submitted the following details:
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POLICE STATION ADDRESS WITH PHONE NUMBER |
Papanasam Police Station, Avoor - Papanasam Rd, Papanasam, Tamil Nadu 614205 Ph:+91 94981 00841 / +91 94981 07760 |
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NAME OF INDIVIDUAL UPON WHOM THE NOTICE IS TO BE SERVED |
Mr. Devadoss K PROPRIETOR – M/s. Akash Cable Vision, No. 1/277, Thoppu Street, Arundavapuram, Papanasam Taluk, Thanjavur, Tamil Nadu, 614402. |
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 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 02.11.2026.