Fastway Tansmission Pvt Ltd vs Shop Cj Network Private Limited

Counsel appearing for the petitioner has argued out the case at length.

This petition has been preferred for recovery of Set Top Boxes(STBs) (or  Rs.38,24,798/-) from the respondent(s).

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 :

S. NO.

NAME & ADDRESS

POLICE STATION

1

Shop CJ Network Pvt. Ltd.

7th Floor, FC-24 Film City,

Sector-16A, NOIDA - 201301

Sector 20 Police Station,

NOIDA, Gautambudh Nagar, Uttar Pradesh – 201 301

2

Ripal Paragbhai Patel

Father’s Name- Mr. Indravadan Dhwarikadas Parikh

Director, Shop CJ Network Pvt. Ltd,

B-40, Bhadreshwar Flat, Opp. Rupal Park, Ankur Road, Naranpura , Ahmedabad, Gujrat – 380 013

Naranpura Police Station,

Akhbar Nagar Road, Naranpura, Ahmedabad, Gujrat – 380 013

3

Suchita Harenbhai Vaidya

Father’s Name- Mr. Vinodrai Laxmishankar Pandya

Director, Shop CJ Network Pvt. Ltd,

D-404, Sector-3, Suncity At-Bopal, Bopal Daskroi, Ahmedabad, Gujrat – 380 058

Bopal Police Station,

Daskroi, Ahmedabad, Gujrat – 380 058

4

Kalpana Barot

Father’s Name- Mr. Ramanbhai Bhailal Desai

Director, Shop CJ Network Pvt. Ltd,

Bopal Ghuma Road, Bopal, Ahmedabad, Gujrat – 380 058

Bopal Police Station,

Daskroi, Ahmedabad, Gujrat – 380 058

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 2.9.2022.