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Judgment
23 paragraphs · 294 wordsThis matter has been listed today upon mentioning by the counsel for the petitioner.
It is submitted by the counsel for the petitioner that the facts supplied by the counsel for the petitioner on 13.9.2022 was slightly erroneous in that the recovery amount has not been supplied and also that instead of Thisayanvilai Police Station, Dist Tirunelveli, Tamilnadu, it should be F-3 Nungambakkam Police Station, Chennai, Tamil Nadu. The necessary details of the police station as well as recovery amount has been supplied.
In view of these submissions, paragraphs 2 and 5 of our order dated 13.9.2022 in the present broadcasting petition shall now be read as under:
Para-2- "This petition has been preferred for recovery of Rs. 1,12,02,954/- from the respondent(s). Counsel appearing for the petitioner has argued out the case at length."
Para-5- "Name of the Police Station: F-3 Nungambakkam Police Station, Chennai, Tamil Nadu
Address of Police Station along with Phone Number: Nungambakkam Police Station, ValluvarKottam High Road, Ponnangipuram,Chennai,Tamil Nadu – 600006
Landline No.:044-23452680
Name & Designation of Officer in Charge of Police Station:ThiruSettu K
SHO, F-3 Nungambakkam Police Station, Chennai City, Tamil Nadu
Contact Details of Officer in Charge of Police Station:
Mobile No.:+919498100022 & +919498131600
E-mail:sho.nungambakkam@tncctns.gov.in
Address of Individual upon whom the notice is to be served:
BADRI NARAYAN CHOUDHARY KOTA
Director of Yogi Networks Ltd
No 33, 3rd Floor, Rutland Towers, Shafee
Mohammed Road, Greams Road Post,
Chennai-600006, Tamil Nadu
Also At Residence:
No. B 2603, 26th Floor, Bridge Wood,
House of Hiranandan, Egathur
Chennai- 601302, Tamil Nadu
Rest of the part of the order dated 13.9.2022 in the present broadcasting petition shall remain as it is. The notice shall be issued at the newly supplied address along with correct police station by the Registry of this Tribunal.
