Apna Cable Network Pvt.ltd vs M Vision Though Its Proprietor Md Mushtak And Anr

Heard learned counsel for the petitioner.  Nobody appears for respondent no. 2 although notice has been served on him on 15.9.2021.  In case respondent no. 2 does not appear by the next date, order for ex-parte hearing may be passed.

Today Mr. Akshveer Singh, Advocate has appeared as a proxy counsel on behalf of the respondent. 1.  He undertakes to file Vakalatnama and reply within four weeks.  Let that be done. In case no Vakalatnama is filed then order for ex-parte hearing may also be passed against respondent no. 1 on the next date.  If reply is filed, petitioner will be at liberty to file a rejoinder by the next date.

Post the matter under the same head on 27.1.2022.

Learned counsel for the petitioner has submitted on instructions that although the notice has been served on respondent no. 1 once in September and again in November, in spite of observations in the order of 20.9.2021, respondent no. 1 has not approached the petitioner for return of STBs or settlement of that issue.  He submits that further interim order be passed directing respondent no. 1 not to encumber the STBs supplied by the petitioner.  In the facts of the case, respondent. 1 is directed not to encumber in any manner the STBs of petitioner till the next date.