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Judgment
18 paragraphs · 210 words1.This petition has been filed for the recovery of Rs.23,12,621.30/- from the respondent.
We have also issued a notice to the respondent, but they have not appeared. We have again issued notice through the concerned Police Station. Despite these facts, nobody appears for the respondent.
We hereby issue Bailable Warrants in the sum of Rs. 2 Lakh each upon Mr Jojhar Singh, Owner 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 of the Police Station
Police Station Kotwali
Address of P.S along with contact detail of officer in charge of P.S
Police Station Kotwali
Quila Androon, Dera Chhatta Magni Ram, Arna Barna Chowk, Patiala, Punjab 147001
Contact No. -095929 12516
Address of Individuals upon whom the notice is to be served
SARWARA CABLE
Through Propreitor:
Mr Jojhar Singh
House no – 80,, Near Valmiki Mandir, New Basti Badungar, Patiala
Punjab -147001
Contact N0 -9914272000
The Head of aforesaid Police Station will serve the Bailable Warrants 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 24.08.2023.