Gtpl Hathway Pvt. Ltd vs Harsh Cable Network & Anr

Learned counsel for petitioner and respondent no. 2 are present. Notice was issued to respondent no. 1 but had been received with endorsement of ‘incomplete address’ and ‘left’. It is being said to be deliberate exercise.

A request is being made for furnishing details of police station before this Tribunal. As the petition is of old year of 2016, presence of respondent no. 1  for having its version is necessary.

Now the service of notice be got executed through concerned police station for ensuring the presence of respondent no. 1 against whom relief has been claimed.

Let steps be taken by the petitioner with specific police station details within which jurisdiction respondent no. 1 exists, by way of affidavit, to be filed within two weeks in this Tribunal, for enabling him to appear before this Tribunal.   After taking steps as above, notice be issued to the respondent no. 1 by office fixing date.

List the matter ‘for directions’ on 9.1.2023.