Star India Pvt Ltd vs Kamdhenu Digital Network

This petition has been preferred for recovery of Rs.42,73,620/- from the respondent(s).  Counsel appearing for the petitioner has argued out the case at length.

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:

PARTICULARS

DETAILS OF THE RESPONDENT

1 Name of Police Station

Ravpura Police Station

Address of P.S

Raopura Road, Raopura, Jambubet, Vadodara, Gujarat- 390001

Name of the Partners upon whom Notice has to be issued

Mr. Vasu Perigarm Ramamurthi

Mr. Pranay Madhusdan Topiwala

Mr. Sawant Shivani Mahesh

Mrs. Sunita Ranjitkumar Khaire

Mr. Brahmbhatt Nitmit Guarang Kumar

Mr. Pagar Devendra Laxmanrao

Mr. Kamlesh Rambhai Patel

Mr. Ashishkumar Maheshbhai Shukla

9.Mr. Sachin Dattatray Jadhav

Mr. Deepak Natwarlal Shah

Mrs. Uma Prakesh Shah

Address of the Respondent upon whom the Bailable Warrant/Notice has to be served

Kamdhenu Digital Network

302, Param Complex, near VMC GAS Office,

Dandiya Bazaar, Mangal Bazaar,

Vadodara, Gujarat – 390001.

Also at-

3,0, Param Complex, near VMC GAS Office,

Dandiya Bazaar, Mangal Bazaar,

Vadodara, Gujarat – 390001

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 20.5.2024.