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Judgment
28 paragraphs · 373 wordsCounsel appearing for the petitioner submitted that despite notice issued and served by this Tribunal upon the respondent, they have not filed any reply. Counsel appearing for respondent submitted that they are unable to contact their client.
Counsel appearing for the petitioner has supplied the names and address of the respondent.
Name
Personal Address
Police Station and Address
CHANDRASHEKHAR RAJLINGAM AGEWAR
Balaji Ward, Tirpadi Mandir, Chamage, Ballarpur, Chandrapur, Maharashtra - 44270
Ballarshah Police Station - Ravindra Nagar Ward, Ballarpur, Chandrapur, Maharashtra - 442901
DHARMPRAKASH TRILOKINATH DUBEY
Dr. Zakir Hussain Ward, Ballarpur, Chandrapur, Maharashtra-442701,
Ballarshah Police Station - Ravindra Nagar Ward, Ballarpur, Chandrapur, Maharashtra - 442901
NAIM AHEMAD PATHAN WAHID KHAN
Rajuna District - Chandrapur/Rajura, Maharashtra - 442905
Rajuna Police Station - MSH 264, Chandrapur, Mancherial, Nagpur Road, Rajura, Maharashtra - 442905
PINGLESHWAR HARIDAS HADKE
354, Dr. Zakir hussain Nagar, 22 No. 22 Ballarpur, Tah. Chandrapur, Maharashtra - 442701
Ballarshah Police Station - Ravindra Nagar Ward, Ballarpur, Chandrapur, Maharashtra - 442901
PRASHANT MANOHARRAO KAREKAR
At. Gaurala Main Road Urban, DC Bhadrawati, Bhadrawati, Maharashtra - 442902
Bhadrawati Police Station - 442+7 J6, Bazar Ward, Panchasheel Nagar, Bhadravati, Maharashtra - 442902
SYED SHAKEEL SYED AZIM PATEL
Zone I Hanuman Ward/Warora, Warora, Maharashtra - 442907
Warora Police Station - Nr. Warora Railway Station, Warora, Chandrapur, Maharashtra - 442907
Counsel appearing for the petitioner submitted that let Bailable Warrant be issued upon the owner / owners / sole proprietor/directors of the respondent.
In view of the aforesaid submissions, we hereby direct to issue Bailable Warrant in the sum of Rs. 50,000/- to be served upon each person through respective Head of Police Station mentioned above.
The Head of aforesaid Police Station will serve the Bailable Warrant upon the aforesaid persons of the respondent and after completing the formalities of grant of Bail in the sum of Rs. 50,000/- and after taking their 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 26.5.2022.