Shreya Broadcasting Pvt Ltd vs Machilipatnam Communication Pvt Ltd

Heard Mr. Veeranjaneyulu, Advocate for the respondent and Mr. Sarad Kumar Sunny, Advocate for the petitioner. From the order dated

8.4.2021 it is clear that before the Court of Registrar, learned counsel for the petitioner wanted the issues to be framed and file evidence

affidavit.  Learned counsel for the respondent opposed and made a submission before the Registrar that the petition be placed before the Bench

because it involves only questions of law and could be disposed of by the Bench.

From the submissions made by the learned counsel for the respondent today it is clear that he wants early and summary hearing of the petition and has

therefore opposed the prayer for formulation of issues and filing of evidence affidavit. In the facts of the case, no good reason is found to take up

this matter for hearing at present stage without affording opportunity to the petitioner to file evidence affidavit. Moreover, there is no good reason

to take up the matter for hearing out of turn.  The prayer of respondent for final hearing without allowing evidence is, therefore, declined. For

such frivolous mentioning, the respondent is directed to pay a cost of Rs. 5000/- to the petitioner within four weeks. Petitioner should file evidence

affidavit and propose the issues at the earliest.

Post the matter before the Court of Registrar on 23.8.2021.Â