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Swiftmail Communications Ltd vs Vinayak Infotech Services

Telecom Disputes Settlement And Appellate Tribunal · Decided on 7 December 2022 · Citation: (2022) 12 TDSAT CK 0012

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Telecom Petition No. 26 Of 2020
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Judgment

14 paragraphs · 193 words
1.

This petition has been filed for the recovery of Rs.5,17,398/- from the respondent.

2.

We have also issued a notice to the respondent, but they have not appeared. We have again issued notice through the concerned Police Station. Despite these facts, nobody appears for the respondent.

3.We hereby issue Bailable Warrant upon Mr. Shailendra Kumar, Proprietor of the respondent in the sum of Rs.1 Lakh. Dasti/Direct service upto Head of aforesaid Police Station(s). The details furnished by the petitioner are as under:

Concerned Party

Concerned Police Station

Vinayak Infotech Services

Sole Proprietorship of Mr. Shailendra Kumar,

Shop No 3, Kotla Chungi Road, Durga Market, Firozabad – 283203- U.P.

P S Tundla, Railway Station Rd, Kothi No 1, Tundla, Uttar Pradesh 283204

Also at:

78, Kutuvapur, Chanaura, Tundla, Firozabad, UP

P S Tundla, Railway Station Rd, Kothi No 1, Tundla, Uttar Pradesh 283204-

4.

The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid person(s) of the respondent and after completing the formalities of grant of Bail and after taking his signatures, the paper will be returned to this Tribunal immediately.

5.

This matter is, therefore, adjourned to 18.4.2023.