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Judgment
13 paragraphs · 287 wordsBP NOS. 479-482 AND 496 OF 2016
Learned counsel for the Digicable Network appears and mentions that in terms of orders passed by NCLT, Mumbai Bench dated 4.12.2020 now notice is to be issued to RP Mr. Shamsher Bahadur Singh.
Let details of RP including address and email be furnished to the Registry of this Tribunal by counsel for the Digi Cable. Notice be issued to the RP by email/fax/speed post.
Even after revised list, none is present for respondent no. 1.
In the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent no. 1 through email/speed post/fax indicating next date of hearing.
Learned counsels are also expected to communicate and intimate the other side about fixing of date and order passed above.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.
BP NOS. 487 and 505 OF 2016
Learned counsels for both sides are present. Even after revised list, none is present for respondent no. 1. Both the counsels are requesting for adjournment on the ground that this matter is of old year i.e. 2016 and has been listed after a long gap of time. Pleadings and evidences are said to be complete.
In the interest of justice, Office of this Tribunal is directed to issue notice to counsel / respondent no. 1 through email/speed post/fax indicating next date of hearing.
Learned counsels are also expected to communicate and intimate the other side about fixing of date and order passed above.
In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.
List all the matters for final hearing on 15.12.2022.