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Judgment
19 paragraphs · 233 wordsThis petition has been filed for the recovery of Rs.13,35,383/- from the respondents.
We have also issued a notice to the respondents, but they have not appeared. We have again issued notice through the concerned Police Station. Despite these facts, nobody appears for the respondents.
We hereby issue Bailable Warrant in the sum of Rs. 2.5 Lakhs upon Mr. Pradeep Joshi, Proprietor of the respondent. Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:
PARTICULARS
DETAILS OF THE RESPONDENT
Name of Police Station
Jaitapur thana, Sanawad - Khargone road, Khargone (MP)
Address of P.S. along with Phone Number
Sanawad Khargone road, Jaitpur, Distt: Khargone (M.P)- 451001
Name and Designation of Officer in Charge of P.S.
Mr. Praveen Arya
Contact details of Officer in charge of P.S.
07282-251007
Name of the Proprietor upon whom Bailable Warrant has to be served
Mr. Pradeep Joshi S/o Mr. Narayan Joshi
Address of Individual upon whom the notice is to be served
Vision Plus, Sanawad Road, Khargone, Madhya Pradesh - 451001
The Head of aforesaid Police Station will serve the Bailable Warrants upon the aforesaid person(s) of the respondent and after completing the formalities of grant of Bail and after taking their signatures, the paper will be returned to this Tribunal immediately.
This matter is, therefore, adjourned to 27.7.2023.