| Ms. Kavya Singh Proxy Counsel For Mr. Sharath Sampath | None | ||||||||||||||
1. We have heard the learned counsel appearing for petitioner at length. Nobody appears on behalf of respondent when the matter is called out.
2. Initially we had issued notice upon respondent on 12.02.2025. Learned counsel appearing for petitioner submitted that affidavit of service of notice has already been filed on 15.04.2025.
3. Despite the service of notice nobody was appearing on behalf of respondent and hence, after giving few adjournments, we had issued notice through the concerned Police Station. Thereafter, we had issued Bailable Warrant upon the owner of the respondent which has been served as per the Police endorsement received by this Tribunal.
4. Despite the service of the Bailable Warrant upon the sole proprietor, nobody is appearing on behalf of the respondent. We, therefore, issue Non-Bailable Warrant upon the owner of the respondent whose details are as under:
|
NAME |
Jayaprakash N. S/O. Mr. Nagarathnam |
|
ADDRESS OF THE RESPONDENT |
Proprietor, M/s Venkateshwara Cable System NO.3/1-5/1, APPASAMY STREET, OLD WASHERMANPET, WASHERNAMPET, CHENNAI-600021 |
|
NAME OF POLICE STATION AND ADDRESS |
MADIPAKKAM POLICE STATION, 13, Big St, Arulmurugan Nagar Extension, Ranga Nagar, Keelkattalai, Chennai, Tamil Nadu- 600117 |
|
AMOUNT |
RS. 4,35,634.42/- |
5. The Non-Bailable Warrant shall be issued by Registry of this Tribunal which shall be served upon owner of the respondent with effect from 16.11.2026. We are giving time to the owner of respondent up to 15.11.2026 so that he may remain personally present before this Tribunal or he may engage learned counsel on his behalf. Respondent is also permitted to prefer an application for modification of today's order.
6. After the arrest of owner of the respondent, he shall be produced before this Tribunal immediately.
7. The matter is adjourned on 11.12.2026.