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Judgment
8 paragraphs · 202 wordsThis petition has been preferred for recovery of Rs.52,54,924/- from the respondent(s).
We have heard counsel appearing for the petitioner. Nobody appears for the respondent.
We had issued notice upon Mr. Rajendra Thakur Director of the respondent through Police Station Detail:- Jawala Mukhi, Near PWD Rest House, District Kangra, HP-176031.
The aforesaid notice has not been served by the SHO of the aforesaid Police Station upon the respondent.
We, therefore, request Superintendent of Police Ms. Shalini Agnihotri Kangra Rd, Beside DC Office Dharmshala, , Chilgari, Dharamshala, Himachal Pradesh- 176215 that order passed by this Tribunal dated 17.2.2023 be served upon the respondent through the aforesaid Police Station.
Copy of today’s order as well as order dated 17.2.2023 be sent to Superintendent of Police Ms. Shalini Agnihotri Kangra Rd, Beside DC Office Dharmshala, , Chilgari, Dharamshala, Himachal Pradesh- 176215 by the Registered Post AD or by Speed Post.
Dasti/Direct service is also permitted to the petitioner to serve today’s order as well as order dated 17.2.2023 of this Tribunal to the Superintendent of Police Ms. Shalini Agnihotri Kangra Rd, Beside DC Office Dharmshala, , Chilgari, Dharamshala, Himachal Pradesh- 176215.
Notice is made returnable on 28.11.2023.