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Judgment
8 paragraphs · 161 wordsHeard learned counsel for the petitioner. Today also nobody appears for the respondent. The prayer for ex-parte hearing has been renewed on
the ground that notice has been validly served on 3.12.2021 but in spite of ample opportunity, respondent has avoided to appear. In the aforesaid
facts, the payer for ex-parte hearing deserves to be allowed. However, it is noted that the sole respondent - Digital Entertainment Optical Networks
Private Limited is only an agent of B4U Television Network India Limited (B4U) who is the service provider as a broadcaster. It would be proper
to add B4U Network India Limited also as a respondent.
Learned counsel for the petitioner has agreed to implead B4U, let that be done and amended memo of parties be filed within one week. Let
notice be issued upon the newly added respondent (R2), email and dasti in addition. Affidavit of service should be filed within four weeks.
Post the matter under the same head on 7.3.2022.