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Judgment
Two weeks further time is prayed on behalf of the Petitioner on the ground that settlement talks are going on between the Petitioner and the Respondent No.1 regarding handing over of about 2271 Nos. STBs. The learned counsel appearing for the Respondents No.1 and 2 concedes the prayer. As prayed, two weeks further time is allowed to the Petitioner either to file a deed of settlement or in the alternative to file their Rejoinder failing which, the Registry of this Court is directed to receive the Rejoinder subject to the cost imposed earlier.
2 It was submitted on behalf of the Respondent No.3 Siti Networks Ltd. that IRP Proceedings are going on against them and moratorium period is running as per the Order passed in C.P.No.690/IBC/MB/2022 pending before the Hon'ble NCLT, Mumbai Bench. Let the matter be listed for "Directions" on 17th October, 2023.