Den Networks Ltd vs Kasthuri Medias Private Limited

This petition has been preferred for recovery of ­Rs.15,99,583/- 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:

PS DETAILS OF RESPONDENT

Name of the Police Station

KPHB Police Station,

Address and Details of Police Station

KPHB Police Station,

Address: Plot No 1, NH 65, Jal Vayu Vihar, Kukatpally, Hyderabad, Telangana 500072

Phone: 094906 17124

Details of Individual

Kasthuri Medias Private Limited

Address: MLR Complex, Nizampet X Road, Hyderabad- 500072

PS DETAILS OF THE DIRECTORS OF RESPONDENT

Name of the Police Station

JP NAGAR POLICE STATION

Address and Details of Police Station

21st Main Rd, R.K Colony, R K Colony, 2nd Phase, J. P. Nagar, Bengaluru, Karnataka 560078

Phone: 080 2294 2563

Details of Individual

THALAGAVARA SEETHARAM ANITHA KUMARSWAMY

Address: 286, 3rd Main, 3rd Phase, JP Nagar, Bangalore South, Bengaluru, Karnataka, India – 560078

PS DETAILS OF THE DIRECTORS OF RESPONDENT

Name of the Police Station

JP NAGAR POLICE STATION

Address and Details of Police Station

21st Main Rd, R.K Colony, R K Colony, 2nd Phase, J. P. Nagar, Bengaluru, Karnataka 560078

Phone: 080 2294 2563

Details of Individual

KUMARASWAMY NIKHIL

Address: 286, 3rd Main, 3rd Phase, JP Nagar, Bangalore South, Bengaluru, Karnataka, India – 560078

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 06.07.2023.