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Judgment
This petition has been filed for the recovery of Rs.71,22,383/- from the respondent.
Counsel appearing for the petitioner submitted that in Broadcasting Petition No. 290 of 2016 the judgment has already been delivered by this Tribunal vide order dated 26.7.2019. It is also submitted by counsel appearing for the petitioner that no stay has been obtained by the respondent against the aforesaid decision in Broadcasting Petition nor the amount as per the directions of this Tribunal is deposited before this Tribunal by the respondent, to this Tribunal.
In view of these submissions and also looking to the facts and circumstances of the case, despite the notice issued in this Execution Application and served upon the respondent, nobody appeared on behalf of the respondent.
Hence, we hereby issue Bailable Warrant upon Dharam Veer Bhadoria and Brij Mohan Gupta, Directors, in the sum of Rs. 1 Lakh each.
Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under: -
Name of the Police Station
Sidgora Police Station
Address of the Police Station
Sidhgora, East Singhbhum, Jamshedpur, Jharkhand – 831017
Name and Designation of the Officer in charge of the Police Station
SHO, Sidgora PS
Contact Details of the Officer in charge of the Police Station
9431706508
Address of the Respondent.
Beside ClubHouse, Q Road, South Park Area, Jamshedpur, PurbiSinghbhum, Jharkhand - 8310001
Amount to be recovered
Rs 71,22,383/- (Rupees Seventy-One Lakhs Twenty-Two Thousand Three Hundred and Eight Three only)
Details of the Directors
Dharam Veer Bhadoria
Brij Mohan Gupta
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 24.3.2023.