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Judgment
16 paragraphs · 184 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
Sethi Cable Network
Through Proprietor Mr. Narinder Sethi
1st Floor, Shop no.2, Gurudwara Market, Model House,
Jalandhar, Punjab – 144 003
Also At:-
House No. 38, Ghai Nagar, Colony Model House,
Model Town, Jalandhar-I
Jalandhar, Punjab – 144 003
Mobile: 9888825130
Hence, fresh dasti notice upon Mr. Narinder Sethi 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. Narinder Sethi 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.