Power Grid Corporation Of India vs Jk Airswift Hi Speed Internet Services Pvt Ltd

This petition has been preferred for recovery of Rs. 10,34,895/- from the respondent(s). 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(s). The same has been served upon respondent(s), but, nobody has appeared for the respondent(s).

Counsel appearing for the petitioner further submitted that as nobody appears for the respondent(s), let fresh notice be issued upon the respondent(s) through the jurisdictional Police Station(s) where they are residing.

Counsel appearing for the petitioner has submitted the following details:

Name of Police Station

Gandhi Nagar , Jammu

Address of P.S. With Phone Number

Gandhi Nagar , Jammu

Name & Designation of Officer in Charge of P.S. & Contact Details

Sh Sudhir Sadhotra, Inspector

0191-2430528

Address of Individual upon whom the notice is to be served

JK Airswift Hi Speed Internet Services Private Limited

Through its Authorized Representatives (Davinder Kaur Wadhwa, Director and Taruna Kamboj, Director)

H. No. 100, 2nd Extension, Lakshmi Enclave, Trikuta Nagar, Jammu-180004

It is further submitted by the counsel for the petitioner that let notice be issued upon the aforesaid respondent(s) to be served through Head of aforementioned Police Station(s).

In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent(s) 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 7.10.2024.