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Judgment
5 paragraphs · 190 wordsHeard learned counsel for the petitioner. Today Mr. Sudipta Seal, proprietor of SS Cable Network - respondent in BP No. 540 of 2021 has appeared in person through video conferencing. He has sent an email earlier. As prayed by him, four weeks' time is granted for filing a reply so as to place relevant facts and documents on record through affidavit.
Respondent of BP No. 546 of 2021 has also appeared through Ms. Bhawya Srivastava, Advocate. She is granted four weeks' time for filing vakalatnama and reply. In case vakalatnama is not filed within time granted, order for exparte hearing may have to be passed against concerned respondent.
In the remaining three petitions, learned counsel for the petitioner prays for and is granted three weeks' time for filing affidavit of service. In case there is a need, petitioner may serve fresh notice upon concerned respondent in any of the three petitions. Petitioner will obtain fresh notice from the Registry for the said purpose.
It will be open for the petitioner to file rejoinder in case replies are filed in the meantime.
Post tthe matter under the same head on 8.2.2022.