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Judgment
2 paragraphs · 121 wordsVide our earlier order dated 18.4.2022 as the respondent was not appearing before this Tribunal, fresh notice was issued to be served through Bindapur Police Station, Dwarka, New Delhi. The notice has been served upon the respondent no. 1 through Police Station. Police Officer from the aforesaid Police Station is also present. Now there is no need of the said Police Officer as the respondent no. 1 is appearing. Mr. Abhishek Solanki S/o. Mr. Sharam Parvesh, Sole Proprietor of the respondent no. 1 is present. He is seeking time to return the STBs. It is submitted by him that he had already returned 120 STBs and remaining STBs also will be returned to the petitioner.
This matter is adjourned to 25.7.2022.