1. This petition has been preferred for recovery of Rs.4,78,608/- from the respondent(s).
2. We have heard counsel appearing for the petitioner. Nobody appears for the respondent(s).
3. We had on earlier dates of adjournments issued Bailable Warrant upon the respondent(s) through Panchpaoli Police Station, Panchpaoli Kamal Chowk, Ambedkar Road, Pachpaoli, Nagpur - 440002.
4. The aforesaid Bailable Warrant has not been served by the SHO of the aforesaid Police Station upon the respondent(s).
5. We, therefore, request Panchpaoli Police Station, Panchpaoli, Mr. Harssh A Poddar (IPS) Superintendent Of Police Office of the Superintendent of Police, Nagur Rural, Nagpur B-Wing, Police Bhawan Civil Lines, Nagpur - 440 001,Mobile: 0712-2560200 Email:sp.nagpur.r@mahapolice.gov.in, that the order passed by this Tribunal dated 20.2.2024 be served upon the respondent(s) through the aforesaid Police Station.
6. Copy of today’s order as well as order dated 20.2.2024 be sent to Panchpaoli Police Station, Panchpaoli, Mr. Harssh A Poddar (IPS) Superintendent Of Police Office of the Superintendent of Police, Nagur Rural, Nagpur B-Wing, Police Bhawan Civil Lines, Nagpur - 440 001, Mobile: 0712-2560200 Email:sp.nagpur.r@mahapolice.gov.in, by the Registered Post AD or by Speed Post.
7. Dasti/Direct service is also permitted to the petitioner to serve today’s order as well as order dated 20.2.2024 of this Tribunal to the Panchpaoli Police Station, Panchpaoli, Mr. Harssh A Poddar (IPS) Superintendent Of Police Office of the Superintendent of Police, Nagur Rural, Nagpur B-Wing, Police Bhawan Civil Lines, Nagpur - 440 001, Mobile: 0712-2560200 Email:sp.nagpur.r@mahapolice.gov.in,
8. Notice is made returnable on 12.11.2024.
