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Judgment
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 :
Name of Proprietor – Munish Kumar Singh.
Personal Addresses Proprietor
Registered address – M/Q – 349,Jayant,Singrauli,Madhya Pradesh – 486890.
Police Station details- Vindhyanagar Police Station, Vindhyanagar, NTPC colony, Singrauli,MP – 486885.
Residence Address – Mr.Munish Singh, Gram, Badkhar,District Satna, MP -485005.
Police Station of Proprietor residence where Jurisdiction falls –Jayant Police Chouki, on the way to, NH39, Jayant Project, Jayant, Madhya Pradesh 486890).
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 15.9.2022.