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Judgment
10 paragraphs · 198 wordsAdmit No notice need be issued as respondent has appeared through Ms. Payal Kakra, Advocate on the basis of advance notice.
Pursuant to a disconnection notice dated 28.4.2021 (Annexure P/4), supply of channels of the respondent to the petitioner stands disconnected
on and from 20.5.2021. Some issues of facts need to be considered for passing an equitable interim order because it appears that assets and
business of defaulting MSO, Rewari Digital Network (RDN) have allegedly been transferred or handed over to the petitioner while RDN is said to be
liable to the respondent for some money.
As prayed on behalf of respondent, let a reply/short reply be filed by 31.5.2021 after serving a copy thereof on the other side.
Post the matter under the heading “For Directions†on 1.6.2021 for considering the prayer for interim relief.
It will be open for the parties to hold negotiations with a view to resolve the dispute through settlement.
It will be open for the petitioner to file additional documents on affidavit, but that should be done within two days from today so that respondent
may be able to reply to those documents also, if required.