1. We have heard counsel for the petitioner. Nobody is appearing on behalf of the respondent no.1. Counsel for respondent no.2 is present.
2. Earlier we had issued an order dated 17.5.2023 whereby we had directed respondent no.1 to deposit Rs. 40 Lakhs before the Registrar of this
Tribunal against the total outstanding amount of Rs.40,14,675/- which is due as on 31.8.2022 which is recoverable with an interest @ 24% p.a. as
alleged by the petitioner.
3. As nobody is appearing on behalf of respondent no.1, we have issued Bailable Warrant upon the Proprietor of respondent no.1 in the sum of Rs. 5
Lakhs vide our order dated 7.7.2023. This Bailable Warrant was to be served through SHO, B Division Police Station, Mehsana, Gujarat. The
SHO has not severed the Bailable Warrant upon the owner of respondent no.1.
4. We, therefore, request District Superintendent of Police of District, Mehsana, Gujarat that the Bailable Warrant issued by this Tribunal on 7.7.2023
be served upon the owner of respondent no.1, details of which are given in our order dated 7.7.2023.
5. Registry of this Tribunal is directed to send copies of orders dated 17.5.2023, 7.7.2023 as well as today’s order to -
a) District Superintendent of Police of District Mehsana, Gujarat that the Bailable Warrant issued by this Tribunal dated 7.7.2023 through SHO of Police Station,
Mehsana, Gujarat, be served upon the owner of respondent no.1 by the said Police Station on or before the next date of hearing.
b) SHO of Police Station, Mehsana, Gujarat.
6. Direct service/personal service/dasti service to the petitioner for the orders dated 17.5.2023, 7.7.2023 as well as today’s to District
Superintendent of Police of District Mehsana, Gujarat as well as to the SHO of Police Station, Mehesana, Gujarat.
7. Affidavit of service shall be filed by the petitioner on or before next date of hearing.
8. As nobody appears on behalf of respondent no.1, this matter is adjourned to 18.12.2023.
9. Meanwhile, respondent no.2 is permitted to file reply.
