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Judgment
This petition has been preferred for recovery of (Rs. 2,35,520/-) from the respondent No.1. Counsel appearing for the petitioner has argued out the case at length.
It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent No.1. The same has been served upon respondent No.1, but, nobody has appeared for the respondent No.1.
Counsel appearing for the petitioner further submitted that as nobody appears for the respondent No.1, let fresh notice be issued upon the respondent No.1 through the jurisdictional Police Station(s) where they are residing.
Counsel appearing for the petitioner has submitted the following details :
THROUGH ITS PROPRIETOR
MS. AKRUTI YADAV
HAVING ITS OFFICE AT:
52, PRIME CITY SUKHLIYA,
POLICE THANA HEERA NAGAR
129, ADARSH MOULIK NAGAR, SUKHLIA,
INDORE, MADHYA PRADESH 452011
It is further submitted by the counsel for the petitioner that let notice be issued upon the aforesaid respondent No.1 to be served through Head of aforementioned Police Station(s).
In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent No.1 to be served by aforesaid Police Station(s).
Dasti/Direct service upto Head of aforesaid Police Station(s). After receiving notice of this Tribunal, Head of aforesaid Police Station(s) shall serve the notice upon respondent(s) and after taking its signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.
Notice is made returnable on 20.11.2023.