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Judgment
2 paragraphs · 170 wordsFour weeks time is prayed on behalf of the newly inducted Petitioner No.2 i.e. Discovery Communications India for filing a separate Rejoinder. The time as prayed is allowed.
An e-mail has been circulated on behalf of the Respondent party-in-person Mr. Sachin Jain that he is yet to receive the Rejoinder Affidavit filed on behalf of the Petitioner earlier. The Petitioner is directed to serve a copy of the Rejoinder to the party-in-person on his e-mail telemediacable@gmail.com. The Respondent may file their sur-Rejoinder, if any, within two weeks thereafter. It would not be out of place to put on record that the Respondent party-in-person Mr. Sachin Jain was directed to remain present today and was further given liberty to engage an advocate on his behalf still neither the party-in-person Mr. Sachin Jain nor any learned Advocate on his behalf is present today. Let a copy of this Order be sent to the Respondent party-in-person through e-mail for information and compliance. Let the matter be listed for directions on 1st May, 2023.