1. This petition has been preferred for recovery of ÂÂÂRs. 1,15,87,606.76/-) from the respondent(s). Counsel appearing for the petitioner has
argued out the case at length.
2. 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).Â
3. 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.
4. Counsel appearing for the petitioner has submitted the following details :
a)Â Â Â Â Â Shashidhar Narayan Kotian
S/o: Narayan Babu Kotian
Building no. 7, Room No. 202, B Wing, Vardhaman Nagar,Tuling Road, KMPD School
Vasai, Maharashtra-401209
Police Station : Nalasopara Tulinj Police Station
CRC9+8QC, Tulinj Road, Oswal Nagari, Nalasopara East, Nala Sopara, Maharashtra 401209
Â
b)Â Â Â Â Samantha Natasha Prakash D'souza
S/o: Prakash Patrick D'souza
Opp Hiranandani Hospital 402 Samoa Pacific Enclave, Mumbai- 400076
Police Station : Powai
4V9X+VQ4, DP Rd Number 9, Rambaug, Chandivali, Powai, Mumbai, Maharashtra 400076
5. 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).
6. In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent(s) to be served by aforesaid Police Station(s).
7. 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.
8. Notice is made returnable on 21.9.2022
