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Judgment
36 paragraphs · 389 wordsThis petition has been preferred for recovery of Rs. 51,94,720.45/- 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 Police Station
Anekal Police Station
Address of P.S. along with phone Number
PM6W+32G, Vinayaka Nagar, Anekal, Karnataka 562106
Phone: 080 2785 9235
Address of Individual upon whom the notice is to served.
RAVIKUMAR JAYARAM S/O JAYARAM
Residing At:- No. 248, Near Akshaya Office, Bhuvaneshwari Nagar Attibele, City -Anekal Bangalore, Karnataka-562107, Mobile No.:-+91 9448583086
Email id:- ravikumarjcl292@gmail.com
Name of Police Station
Attibele Police Station
Address of P.S. along with phone Number
Hosur Main Road, Attibele, Bangalore - 562107 (Near Government Hospital)
Phone No:-080-27821360
Address of Individual upon whom the notice is to served.
GOVINDARAJU JAYARAM S/O JAYARAM
Residing At:- 169/17, V C N Complex, Anekal Road, Near Akshaya Office Bhuvaneshwari Nagar, Attibele, Bangalore, Karnataka-562107, Mobile No:- +919448512380
Email id:- rgvakshay.communications@gmail.com
Name of Police Station
Attibele Police Station
Address of P.S. along with phone Number
Hosur Main Road, Attibele, Bangalore - 562107 (Near Government Hospital)
Phone No:-080-27821360
Address of Individual upon whom the notice is to served.
VENKATESH JAYARAM S/O JAYARAM
Residing At:- NO. 349, V C N Complex, Near Nagalingeshwara Temple Bhuvaneshwari Nagar, Attibele, Bangalore, Karnataka-562107,
MobileNo.:- +919449559117,
Email id :- venkatesh@netfi.in
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 2.9.2024.