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Judgment
3 paragraphs · 115 wordsMr. Shubham Jain, learned counsel for the petitioner submits that he intends to add M/s. B4U Television Network India Ltd. (B4U) as respondent no. 2 because that entity is a party to the interconnect agreement. If an application to that effect is filed within one week, that will stand allowed.
Mr. Nitin Bhatia has appeared today on behalf of Digital Entertainment Optical Networks Pvt. Ltd. as well as B4U. Hence, actual notice need not be issued at this juncture. As prayed, two weeks’ time is granted for filing Vakalatnama and four weeks’ time for reply/short reply. Rejoinder, if required, may be filed within two weeks thereafter.
Post the matter under the same head on 25.4.2022.