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Judgment
8 paragraphs · 216 wordsThis petition has been preferred for recovery of Rs.9,21,539/- from the respondent(s).
We have heard counsel appearing for the petitioner. Nobody appears for the respondent(s).
We had on earlier dates of adjournments issued notice upon the respondent(s) through POLICE STATION Address: Edathala Police Station, Nalam Mile, Kulakkad, Kerala 683112 Phone no. 0484 283 8550.
The aforesaid notice has not been served by the SHO of the aforesaid Police Station upon the respondent(s).
We, therefore, request Office of the Commissioner of Police Kochi, Address- Marine Drive Walkway, Marine Drive, Ernakulam, Kerala 682011, Phone: 0484 238 5000, Email:-spekmrl.pol@kerala.gov.in, that the order passed by this Tribunal dated 03.01.2024 be served upon the respondent(s) through the aforesaid Police Station.
Copy of today’s order as well as order dated 03.01.2024 be sent to Office of the Commissioner of Police Kochi, Address- Marine Drive Walkway, Marine Drive, Ernakulam, Kerala 682011, Phone: 0484 238 5000, Email:-spekmrl.pol@kerala.gov.in by the Registered Post AD or by Speed Post.
Dasti/Direct service is also permitted to the petitioner to serve today’s order as well as order dated 03.01.2024 of this Tribunal to the Office of the Commissioner of Police Kochi, Address- Marine Drive Walkway, Marine Drive, Ernakulam, Kerala 682011, Phone: 0484 238 5000, Email:-spekmrl.pol@kerala.gov.in.
Notice is made returnable on 21.08.2024.