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Judgment
8 paragraphs · 207 wordsThis petition has been preferred for recovery of Rs.2,15,892/- 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: Mandrup Police Station, Solapur Address:Near Govt. Godawn, Mandrup, Maharashtra 413221, Email: ps.mandrup@mahapolice.gov.in
The aforesaid notice has not been served by the SHO of the aforesaid Police Station upon the respondent(s).
We, therefore, request Office of Superintendent of Police, Address- Collector Compound, Sidheshwar Peth, Solapur, Maharashtra 413001 Phone: 0217 273 2000 Email:sp.solapur.r@mahapolice.gov.in, that the order passed by this Tribunal dated 01.11.2024 be served upon the respondent(s) through the aforesaid Police Station.
Copy of today’s order as well as order dated 01.11.2024 be sent to Office of Superintendent of Police, Address- Collector Compound, Sidheshwar Peth, Solapur, Maharashtra 413001 Phone: 0217 273 2000 Email:sp.solapur.r@mahapolice.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 01.11.2024 of this Tribunal to the Office of Superintendent of Police, Address- Collector Compound, Sidheshwar Peth, Solapur, Maharashtra 413001 Phone: 0217 273 2000 Email:sp.solapur.r@mahapolice.gov.in,
Notice is made returnable on 06.08.2024.