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Judgment
20 paragraphs · 194 wordsThis petition has been filed for the recovery of Rs. 18,87,457/- from the respondent.
We have also issued a notice through the concerned Police Station. This notice has also been served through the concerned Police Station in the month of July 2022. Despite these facts, nobody appears for the respondent today.
We hereby issue Bailable Warrant upon the following:
(Prop. Roshan D’ souza) - Respondent No. 1
Maria Villa, Kolalgiri, Post Havanje
Udupi- 576124.
Police Station-Brahmavara
Varamballi, Karnataka 576213
brahmavaraudp@ksp.gov.in9480805453
MALNAD INFOTECH PVT LTD - Respondent No. 2
4th Floor, Classique Arcade,
Next to city centre mall,
K S Rao Road, Manglore-575001
Police station- Manglore North Police station.
State Bank, Bunder, Mangaluru,
Karnataka-575002
manglorenorthmgc@kst.gov.in 08242220516
Police Station – Pen Police Station; in the sum of Rs. 1,00,000/- upon aforesaid proprietor(s) of the respondent. Dasti/Direct service upto Head of aforesaid Police Station(s).
The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid persons of the respondent and after completing the formalities of grant of Bail and after taking their signatures, the paper will be returned to this Tribunal immediately.
This matter is, therefore, adjourned to 5.1.2023.