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Judgment
16 paragraphs · 253 wordsThis application has been preferred by the original petitioner for fixing an early date of hearing of the Broadcasting Petition. We have already started hearing of the petition. Hence, this M.A is hereby disposed of.
It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent. The same has been served upon respondent, but, nobody has appeared for the respondent.
Counsel appearing for the petitioner further submitted that as nobody appears for the respondent, let fresh notice be issued upon the director of the respondent through the jurisdictional Police Station where he is residing.
Counsel appearing for the petitioner has submitted the following details of the respondent, which is as under under : -
Director : Mr. Ghanshyam Panjwani
Flat no 502, A block, 5th floor Imperial Harmony, Katara hills Bhopal-462013.
Police Station :
Police Help Centre
Katara Hills Road
Bamugalia Extension,
Bamugaliya
Bhopal-462043
It is further submitted by the counsel for the petitioner that let notice be issued upon the aforesaid person to be served through Head of aforesaid Police Station.
In view of the aforesaid submissions, issue fresh notice upon the aforesaid person to be served by aforesaid Police Station. Dasti/Direct service upto Head of aforesaid Police Station.
After receiving notice of this Tribunal, Head of aforesaid Police Station shall serve the notice upon the respondent and after taking his signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.
Notice is made returnable on 18.8.2022.