Siti Networks Ltd vs Ashutosh Cable Network

Fresh notices were issued on Respondent No. 1 in B.P. No. 370 of 2021 with dasti and email in addition by the order dated 03.02.2022. By the order dated 08.03.2022 the Petitioner was directed to file affidavit of service in B.P. No. 371 of 2021 within three weeks.  Today it was submitted on behalf of the Petitioner that the notices send through registered post were returned unserved and they are still awaiting for dasti service, thus the prayer for grant of further time of four weeks for filing of affidavits of service in B.P No. 370 of 2021.  The time as prayed for, is allowed.

It was further submitted by the Petitioner that they have received a copy of the reply from the Respondent in B.P. Nos. 370 and 371 of 2021. Office report reflects that no reply has been filed on behalf of Respondent No. 1 in B.P. No. 374 of 2021 although Vakalatnama has already been filed by Mr. Himanshu Dhawan for Respondent No. 1 in the matter.

One last opportunity is granted to the Respondent No. 1 in B.P. No. 374 of 2021 for filing reply within one week from today. The Petitioner may file their rejoinder within two weeks thereafter.  In B.P. Nos. 347, 355, 356, 358, 360, 373, 376 and 370 of 2021 no one appears on behalf of remaining respondents, and thus in compliance of the order that 08.03.2022. The matters are fixed for Ex-parte hearing against absent respondents.

Let the matter be listed on 23.05.2022 for Directions.

Office to ensure that the cause list should reflect the names of learned Counsels according to amended Memo of parties.

Later on Himanshu Dhawan appeared on behalf of respondent No. 1 in B.P. No. 374 of 2021 and was apprised of the order passed earlier.