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Judgment
8 paragraphs · 185 wordsThis petition has been preferred for recovery of Rs.8,60,695/- from the respondent(s).
We have heard counsel appearing for the petitioner. Nobody appears for the respondent(s).
We had on earlier dates of adjournments issued Bailable Warrant upon the respondent(s) through CITY POLICE STATION, SIRSA Address- B Block, Ellenabad, Sirsa, Haryana 125055.
The aforesaid notice has not been served by the SHO of the aforesaid Police Station upon the respondent(s).
We, therefore, request Superintendent of Police, Sirsa Address: Sirsa Mini Secretariat, DC Office, Haryana 125055 that the order passed by this Tribunal dated 23.8.2023 be served upon the respondent(s) through the aforesaid Police Station.
Copy of today’s order as well as order dated 23.8.2023 be sent to Superintendent of Police, Sirsa Address: Sirsa Mini Secretariat, DC Office, Haryana 125055, by the Registered Post AD or by Speed Post.
Dasti/Direct service is also permitted to the petitioner to serve today’s order as well as order dated 23.8.2023 of this Tribunal to the Superintendent of Police, Sirsa Address: Sirsa Mini Secretariat, DC Office, Haryana 125055.
Notice is made returnable on 4.4.2024.