Hathway Digital Ltd vs Ganesh Cable Vision

This petition has been preferred for recovery of Rs.137,940/- from the respondent(s). Counsel appearing for the petitioner has argued out the case at length.

It is submitted by counsel for the petitioner that notice has already been issued by this Tribunal upon respondent(s). The same has been served upon respondent(s), but, nobody has appeared for the respondent(s).

Counsel appearing for the petitioner further submitted that as nobody appears for the respondent(s), let fresh notice be issued upon the respondent(s) through the jurisdictional Police Station(s) where they are residing.

Counsel appearing for the petitioner has submitted the following details:

HEADING

PARTICULARS

Name of Police Station

Karjat Police Station

Address of P.S. along with Phone Number

Near Mhada colony, Aamrai, Karjat, Maharashtra 410201

Name & Designation of Officer in Charge of P.S.

Contact Details in Charge of P.S.

02148222100

Address of Individual upon whom the notice is to be served.

M/S Ganesh Cable Vision, Through its Proprietor Ms.ChhayaBadekar,Near UpsanaGruh, At Post: Kirawali, Tal: Karjat, Dist: Raigad, Maharashtra-410201.

It is further submitted by the counsel for the petitioner that let notice be issued upon the aforesaid respondent(s) to be served through Head of aforementioned Police Station(s).

In view of the aforesaid submissions, issue fresh notice upon aforesaid respondent(s) to be served by aforesaid Police Station(s).

Dasti/Direct service upto Head of aforesaid Police Station(s). After receiving notice of this Tribunal, Head of aforesaid Police Station(s) shall serve the notice upon respondent(s) and after taking its signatures upon the notice issued by this Tribunal, the papers will be returned to this Tribunal immediately.

Notice is made returnable on 18.08.2023.