Union Of India India vs Vision Satellite Communication Ltd

Counsel appearing for Union of India(UOI) submitted that in pursuance of judgment and order delivered by this Tribunal in BP No. 36 of 2018 judgment dated 16.8.2018 the respondent is liable to make the payment of Rs. 2,38,20,153.56 with interest @ 9% p.a. This order has not been complied with by the respondent. Hence, present EA has been preferred by the petitioner.

It is also submitted by the counsel for the petitioner that earlier one lawyer was appearing, who is not present today on behalf of the respondent. It is also submitted by the counsel for the petitioner that earlier Managing Director (MD) was also present before this Tribunal and various orders have been passed by this Tribunal to file the details about the properties etc. of the respondent.

Today when the matter is called out, nobody appears on behalf of the respondent.

Having heard the counsel for the petitioner and looking to the orders passed by this Tribunal in BP No. 36 of 2018 dated 16.8.2018, the amount due and payable by the respondent to this petitioner is at Rs. 2,38,20,153.56 alongwith interest @ 9% p.a. This amount has not yet been paid.  Moreover, looking to the orders passed in this E.A. preferred by UOI, it appears that respondent has not given any details of the assets of the respondent and of MD of the respondent.

In view of the aforesaid submissions, we hereby direct to issue Bailable Warrant in the sum of Rs. five lakhs to be served upon the respondent through Head of Police Station. The details are herein given below :

Mr. Jamal Farooquee, S/o Late T Abdulla, R/o Tharavattah, P O Farook College, Calicut, Kerala, Pin 673, 632

Police Station: Feroke Police Station

Address: 5RMQ+65C, Near feroke new bridge, Feroke, Petta, Kozhikode, Kerala 673632

Police Officials-

SHO, Feroke Police Station

Ph: +91 9497947231, 0495-2482230

Email: shoferokekkd.pol@kerala.gov.in

DIG & Commissioner of Police

Ph: 9497996989

Email: cpkkd.pol@kerala.gov.in

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

We also hereby direct the respondent to remain present before the Tribunal either in person or through their Advocate. They may depute an advocate on their behalf with all the instructions to argue out the case on the next date of hearing.

The matter is, therefore, adjourned to 8.8.2022.