1. This petition has been preferred for recovery of Rs.26,29,965/- 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).
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:
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NAME OF THE POLICE STATION |
Mathura Police Station |
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ADDRESS OF THE S.P. ALONG WITH PHONE NUMBER |
Sri. Shakti Singh Arya IPS Assistant Superintendent of Police, Malappuram Sub Division Malappuram Police Add: - Kozhikode - Palakkad Hwy, Up Hill, Malappuram, Kerala 676505 Phone: 0483 273 4992 |
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ADDRESS OF INDIVIDUAL UPON WHOM THE NOTICE IS TO BE SERVED |
Dworo Broadband Being a partnerhsip firm through its Managing Partner, Mr. Mohamed Mahsad TV Complex, Changuvetty, Kottakal, Kerala – 676503 Also at: -Mr. Mohamed Mahsad, Managing Partnerof Dworo Broadband, Kuriyedath House, P.O. Ponmundainthirur, Malapuram, Kerala – 676551 Also at: - Mr. Sarafudheen Panangayii Partner of Dworo Broadband, Panangayi I House Painkannur PO Molappuram Kerala – 679590 Also at: - Dworo Broadband Private LTD. Being a company registered under the Comapnies Act, 1956 Through its Director Mr. Mohamed Mahsad having its registered address at TV Complex, 4th Floor Changuvetty, Kottakal, Kerala - 676552 |
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 27.5.2024.
