Swiftmail Communications Ltd vs Mr.Deepak Rathore

This petition has been preferred for recovery of Rs.2,77,588/- 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:

NAME OF THE POLICE STATION

Mathura Police Station

ADDRESS OF THE S.P. ALONG WITH PHONE NUMBER

Shri Rajesh Vyas (IPS), SP

Add: - Thakkar bappa marg, behind SP office, Alirajpur, Madhya Pradesh 457887

Phone: 9425693048

ADDRESS OF INDIVIDUAL UPON WHOM THE NOTICE IS TO BE SERVED

Mr. Deepak Rathore,

Sole proprietor of Deepak Computers and D networks, 26, V.T, Near Jama Masjid, Alirajpur, Madhya Pradesh - 457887

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 27.5.2024.