AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 165 wordsCounsel appearing for the petitioner submits that notice has already been issued in this case. The same has been served upon respondent no. 2 and respondent no. 1 has refused the acceptance of the notice. The required details are as under: -
Police Station Address
PS- Bhargav Camp, Gali No.13, Near Chander Sweet Shop, Bhargav Chowki, New Avtar Nagar, Tagore Nagar, Jalandhar, Punjab- 144003
Minnat Cable Network
Through Proprietor Mr. Jagjit Singh
House No. 12- FM, Model House,
Jalandhar-I
Jalandhar, Punjab – 144 001
Mobile: 9814209670
Hence, fresh dasti notice upon Mr. Jagjit Singh proprietor of respondent no. 1 is to be served through Head of the Police Station - Bhargav Camp, Jalandhar City, Punjab. The Head of aforesaid Police Station is hereby directed to serve the notice of this Tribunal upon Mr. Jagjit Singh and after taking signatures of respondent no. 1, the papers shall be returned to this Tribunal immediately. Notice is made returnable on 2.6.2022.
The matter is, therefore, adjourned to 2.6.2022.
