Siti Cable Network Ltd vs Payal Cable Network & Anr

Learned counsel for the petitioner as well respondent no. 1 in BP nos. 562, 563, 565 and 570 of 2017 are present.  In utter precaution, a notice was issued to respondent no. 2 and as per office report, it was delivered.  But none is for respondent no. 2.  Hence, proceeding against respondent no. 2 shall be ex-parte.

Both sides had said that pleadings and evidences are complete.  Hence, matter be fixed now ‘for arguments’ on 24.1.2023.

Let written arguments, if any, after exchange in between, by both sides, be got filed with records of this Tribunal, within four weeks.

BP no. 569 of 2017

Learned counsel for petitioner is present.  None is for respondents.  A notice was issued and was reported to be delivered. It is said to be deliberate.

A request is being made for issuing process through police station mode.

Hence, let steps be taken, by way of affidavit, detailing police station etc. for making the service through concerned police station to respondent(s).  It be filed by the petitioner within two weeks. Then after notice be issued through police mode to the respondent(s) fixing date for further direction by office.

List the matter ‘for directions’ on 16.12.2022.

BP no. 571 of 2017

Respondent no. 1 Shri Rajkumar Berry was said to be no more.  A time was given for making substitution / amendment application for substitution of same, but it was not complied with. A request is being made for grant of additional time. Let steps be taken positively within two weeks.

List on 16.12.2022 ‘for further directions’.