Den Networks Ltd vs Kerala Communicators Cable Ltd

Counsel for the petitioner has argued out the case at length and submitted that a sizable amount is yet to be recovered from the respondent for which the present petition has been preferred and consistently respondent is avoiding filing of the reply and they are always seeking time since 6.3.2022 to file a reply .

Counsel for the respondent, as usual, again is seeking time to file reply and has further submitted that there are all chances of settlement of disputes and hence let the matter be referred to mediation.

Counsel for the petitioner has objected this request of the respondent mainly for the reason that the respondent is avoiding the filing of the reply and this is as a delay technique they are seeking of time to send the matter to mediation.

Having heard the counsels for both the sides and looking to the facts and circumstances of the case, it appears that the respondent is avoiding filing of the reply since long. The despondent is seeking time to file reply and hence, we are granting time to the respondent to file reply till next date of hearing subject to payment of cost at Rs.10,000/- by way of Demand Draft to the petitioner.  This cost will be paid by the respondent to the petitioner by way of Demand Draft within period of two weeks from today.

The reply is permitted to be filed only upon payment of cost to the petitioner.

If the cost is paid by the respondent immediately, the receipt will be issued by the petitioner so that the said receipt may be shown to the Registry of this Tribunal and the reply from the respondent will be accepted by the Registry of this Tribunal only upon presentation of the receipt issued by the petitioner that they have received the cost from the respondent.

Time to file reply is granted till the next date of hearing by the respondent.

The matter is adjourned to 20.12.2023.