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Judgment
15 paragraphs · 262 wordsWe have heard the counsel for the petitioner at length who has submitted that B.P. No. 877 of 2012 was allowed by this Tribunal vide judgement and decree dated 13.1.2020. It is also submitted by counsel for the petitioner that thereafter Review Petition bearing No. RA 1 of 2020 was preferred by the respondent and the same has also been dismissed by this Tribunal vide order dated 15.7.2022. The total liability of the respondent is at Rs. 2,53,47,00.27 paisa.
Nobody appears for the respondent nor any reply has been filed in this E.A. No. 5 of 2022. We, therefore issue Bailable Warrant in the sum of Rs. 1 lakh for each of the following directors of the petitioner, whose details are as under:
1) Rajender Pal Singh
93-H, Pocket A-2 LIG Flats,
Mayur Vihar, East Delhi,
New Delhi-110096
2) Pranesh Srivastava
B-26, Block-B, Joshi Colony,
East Delhi, New Delhi-110096
Police Station- Trilok Puri Road,
Himmatpuri, Mayur Vihar,
New Delhi-110091
These bailable warrant shall be served by Head of aforementioned Police station. Dasti/Direct service upto Head of aforesaid Police Station(s).
The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid persons 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. We also direct both the aforesaid directors to remain personally present before this Trbiunal on 6.12.2022. at 11 a.m., failing which further strict action shall be taken by the Tribunal
This matter is, therefore, adjourned to 6.12.2022.