| Mr. Nasir Husain | Ms. Kavya Singh | ||||||||||||||
1. We have heard learned counsel for petitioner at length who has pointed out that despite the order dated 28.09.2026, neither the respondent has deposited Rs.7.89 lacs nor anybody is appearing on behalf of respondent.
2. Learned counsel appearing on behalf of respondent submitted that they have no instructions in this matter despite the copy of the order dated 28.09.2026 has been supplied to the owner of the respondent.
3. Hence, we hereby issued Bailable Warrant in the sum of Rs.5,00,000/- upon Ms.Sumita Shyam Gedam, proprietor of M/s Mehar Communication R/o NEAR EAKVIRA VIDYUT COLONY, PRAKASH NAGAR, V.M.V. AMRAVATI-444604, MAHARASHTRA. Dasti/Direct service upto Head of aforesaid Police Station. The details furnished by the petitioner are as under:
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POLICE STATION DETAILS OF RESPONDENT M/S MEHER COMMUNICATION THROUGH ITS PROPRIETORESS MS. SUMITA SHYAM GEDAM HAVING OFFICE AT:- C/O SAHEBRAO KENE NEAR EAKVIRA VIDYUT COLONY PRAKASH NAGAR, V.M.V. AMRAVATI-444604 MAHARASHTRA. The Station Head Officer Gadgenagar Police station Address of Police Station: New Cotton market Road, Shegaon Naka Chowk, Gadgenagar, Amravati-444604.
4. The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid person of the respondent and after completing the formalities of grant of Bail and after taking the signature, the paper will be returned to this Tribunal immediately.
5. This Bailable Warrant has been issued to secure the presence of the proprietor of the respondent before this Tribunal either as a party-in-person or through learned counsel on her behalf.
6. This matter is, therefore, adjourned on 22.01.2027. |
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