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Judgment
23 paragraphs · 219 wordsThis petition has been filed for the recovery of Rs.7,79,227.73/- from the respondent.
I 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.
I hereby issue Bailable Warrant in the sum of Rs. 1 Lakh upon Proprietor of the respondent Namely Mr. Nadeem Ahmad. The details furnished by the petitioner are as under:
POLICE STATION DETAILS
Name of Police Station
Kwarsi Police Station, Aligarh
Address of Police Station
Kwarsi Police Station,
2/641, Gali No. 4,
Rambagh Colony,
Aligarh (Uttar Pradesh) - 202001
Designation of Officer in Charge of P.S
Station House Officer
Contact Details of Officer in Charge of P.S
Phone No: +91 9454402790
Address of Individual upon whom the notice is to be served
Nadeem Cable Network
Though its Proprietor, Mr. Nadeem Ahmad
1146-B, 3/4, Nagla Road,
Tai Ki Dukan, Dodhpur,
Aligarh, Uttar Pradesh- 202001
Dasti/Direct service upto Head of aforesaid Police Station(s). The Head of aforesaid Police Station will serve the Bailable Warrant 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 9.5.2024.