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Judgment
6 paragraphs · 222 wordsAdmit. No notice need be issued because respondent has appeared through Mr. Kunal Tandon, Advocate on advance notice.
Petitioner has suffered disconnection of signals from the respondent on 22.9.2021 followed by criminal cases of alleged piracy. At this juncture petitioner has made an interim prayer for a direction to the respondent to re-activate its signals. That is possible only if main issues between the parties which led to disconnection or de-activation of signals and lodging of police cases are either sorted out or decided on merits.
Learned counsel for the petitioner is permitted to file an additional affidavit to bring on record some documents as annexures. A copy of the same must be supplied to Mr. Tandon without any delay. At the present stage when the respondent is yet to file its reply, it would be appropriate to direct the parties to engage into talks for settlement either directly or through Mediation Centre of this Tribunal where their representatives may appear without any delay, preferably within two days. The outcome of the settlement talks/mediation should be made known to the Tribunal by the next date.
Post the matter under the same head on 10.1.2022.
It will be open for the respondent to file reply/short reply by the next date, if required.
Interim prayer may be considered on the next date, if required.