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Judgment
13 paragraphs · 221 wordsCounsel appearing for the petitioner has argued out the case at length.
This petition has been preferred for recovery of Set Top Boxes(STBs) (or Rs. 1,58,074/- ) from the respondent(s).
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 :
Police station address :
Kannur Town Police Station V9FC+HF7,
SP Office Road, Thavakkara, Kannur,
Kerala – 670001
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 7.9.2022.