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Judgment
9 paragraphs · 207 wordsIt is submitted by the counsel appearing for the petitioner that despite the notice issued by the Tribunal and served upon the respondent, nobody appears on behalf of the respondent. In view of this submission and also looking to the fact that respondent is staying within the jurisdiction of Gogunda Police Station, we hereby direct fresh notice upon respondent to be served through the Head of Police Station, Gogunda Police Station, Gogunda bus stand road, Gogunda, Rajasthan - 313705. Dasti service to be served to the Head of the Police Station.
The required details are as under:-
Name of the proprietor of respondent no. 1: Mr. Mahendra Kumar Virwal
Address of the proprietor: Near Middle School Gogunda, Tehsil Gogunda, Udaipur, Rajasthan – 313705
Mobile no.: +91 9166054822
Email id:mahendrakumarveerwal@gmail.com
Police station address: Gogunda Police Station, Gogunda bus stand road, Gogunda, Rajasthan – 313705
Upon receiving the notice from this Tribunal, the Head of the aforesaid Police Station will serve the notice upon the proprietor of respondent Mr. Mahendra Kumar Virwal and after taking his signature, the papers will be returned by the head of the aforesaid Police Station to this Tribunal at the earliest. Notice is made returnable by 30.5.2022.
The matter is, therefore, adjourned to 30.5.2022.