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Judgment
10 paragraphs · 178 wordsThis petition has been filed for the recovery of Rs.8,79,084.64 /- from the respondent.
We 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.
We hereby issue Bailable Warrant upon Mr. Mohd. Shakir Saleh Mohd. Chagla, Proprietor of the respondent in the sum of Rs.2.5Lakhs. Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:
Mr. Mohd. Shakir Saleh Mohd. Chagla,
New Super Cable
89, Kambekar Street, First Floor, Room No. 1 and 2, Mumbai-400003.
+91-9323168091
Police Station – Dongri Police Station DrMaishri Road, Near Noor Baug & Sandhurst Road Railway Station Dongri, Mumbai – 400009.
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 his signatures, the paper will be returned to this Tribunal immediately.
This matter is, therefore, adjourned to 1.8.2023.