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Judgment
15 paragraphs · 245 wordsThis petition has been filed for the recovery of Rs.6,38,742/-from the respondent.
Mr. Upender Thakur, counsel appears and submits that he will be appearing on behalf of respondent no.2 and he may be permitted to file Vakalatnama during course of the day on behalf of respondent no.2 with NOC from the earlier counsel for respondent no.2. He is also seeking time to file reply. A days' time is granted to file Vakalatnama and time to file reply is granted to respondent no.2 till the next date of hearing.
We have also issued a notice to the respondent no.1, but they have not appeared.
We hereby issue Bailable Warrant in the sum of Rs.2.5 Lakhs upon Mr. Bhagwan Das, Proprietor/Owner/Director/Partner of the respondent no.1. Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:
Name and Details of Police station
Kotwali Police Station
Address:- Quila Androon, Dera Chhatta Magni Ram, Arna Barna Chowk, Patiala, Punjab 147001
Phone: 095929 12516
Name and Details of Proprietor
BITTU INDRA CABLE
Through Its Proprietor: Mr. Bhagwan Dass
Contact No- 9878818694
Address: H. No. 5295/1 Mohala Arorian, Patiala, Punjab- 147001
The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid person(s) 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 02.09.2024.