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Judgment
3 paragraphs · 189 wordsTime was prayed on behalf of the Respondents on the last occasion for filing detailed Reply as they have earlier filed a short Reply regarding their claim about the Disney Channel alone and they intend to file a consolidated Reply.
The matter was listed on the prayer of the Petitioner. The learned counsel appearing for the Petitioner conceded the prayer and, thus, four weeks time is granted to the Respondents for filing their consolidated Reply in the matter. The Petitioner may file Rejoinder qua Reply filed by the Respondents within two weeks thereafter.
It was jointly prayed on behalf of the parties that the matter has an element of settlement, thus, the prayer that the matter be referred to mediator. In the light of the joint prayer of the parties, the matter is referred to Mr. Akhilesh Garg, Mediator of TDSAT, New Delhi. The parties to appear before the mediator on 3rd June, 2022 at 2 `O' Clock at Mediation Center, TDSAT, New Delhi. Let the matter be listed for directions on 21st July, 2022. The mediator to submit his report by the next date fixed in the matter.