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Judgment
4 paragraphs · 173 wordsIt was jointly submitted on behalf of the parties that settlement talks are going on between the Petitioner Reachnet SSS Entertainment Pvt. Ltd. and Respondent India Cast Media Distribution Pvt. Ltd. in case No.226 of 2019. India Cast Media Distribution Pvt. Ltd. being the Petitioners in rest of the matters.
It was submitted on behalf of the Respondent No.2 in B.P.No.226 of 2019 that they are ready with their Reply and shall be filing it during the course of the day. The time as prayed is allowed.
Four weeks further time is prayed and allowed to the Petitioners in B.P.Nos.235, 236 and 237 of 2019 for filing their Rejoinder qua Reply filed by the Respondents. As jointly prayed by the parties, let the matters be listed for "Directions" on 9th November, 2023.
The Petitioner in B.P.No.226 of 2019 may file their Rejoinder qua Reply filed by the Respondent Nos.1 and 2, in case no outcome is arrived from the settlement talks, by the next date fixed in the matter.