Abs Entertainment Pvt. Ltd. Anr vs Direct News Pvt Ltd

Learned counsel for petitioner mentioned that he is no more counsel for the petitioner in this proceeding.  He had received a notice issued by this Tribunal and in response to the same, he is present in the Court but he is not representing petitioner. Vide previous order, in case of its absence and its counsel, a notice was directed to be issued and as per office report, it was complied with and notice was delivered to the petitioner.

Hence, even after the sufficient precaution and service of notice, none is for petitioner to contest today. There is a heavy rain running and court is taking cognizance by itself.  Hence, in utter accommodation, it is being fixed for final arguments on 5.12.2022. In case petitioner wants to engage any counsel, he may engage and file vakalatnama in the office of Registrar of this Tribunal and in case of failure in engaging and of counsel appearing on the above date, this petition may be dismissed with costs.