Star India Pvt Ltd vs Paavani Digital Communications

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:

ADDRESSES OF THE RESPONDENT:

H. No. 2-5-135, 3rd Floor Near Markandeya Temple, Koratla (Town &

Mandal) Karimnagar, Karim Nagar – 505326, Telangana

Police Station Address: Korutla Police station, Near Markandeya Temple,

Nizamabad - Karimnagar Highway, Korutla – 505326

Narayana, H.No. 1-10-81/5, Kala Nagar, Met pally Mandal, Metpalli

Karimnagar, Andhra Pradesh – 505325

Police Station Address: Opp.- R&B Guest House, Police Station

Metpally-505325, Telanganaa

Outstanding Amount in the Recovery Petition: Rs. 54,97,151/- (Rupees Fifty

Four Lakhs Ninety Seven Thousand One Hundred and Fifty One only)

Name of the Respondent: Paavani Digital Communications

Name of the Partner: Mr. Goverdhana Nagendhar

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.