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Siti Networks Ltd vs Balaji Cable Tv Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 6 January 2022 · Citation: (2022) 01 TDSAT CK 0010

HON’BLE JUDGES
Shiva Kirti Singh, Chairperson · Subodh Kumar Gupta, Member
RESULT
Allowed
CASE NUMBER
Broadcasting Petition Nos. 516, 517, 58, 519, 520, 521, 522, 523, 524, 525 Of 2021 With Misc Application 326, 327, 328, 329, 330, 331, 332, 333, 334, 335 Of 2021
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Judgment

14 paragraphs · 334 words

Heard learned counsel for the respondents who have appeared so far and learned counsel for the petitioner.

On behalf of the petitioner order for ex-parte hearing has been pressed against non-appearing respondents in these petitions on the ground that they

were served with notices between 20th and 24th August, 2021 but have avoided to appear so far. In the facts of the case, the prayer is

accepted.  The matter shall be heard ex-parte qua those respondents who have not appeared so far.

Petitioner is granted four weeks’ time to file rejoinder to the replies of respondent no. 1 in B.P. Nos. 517, 518 and 525 of 2021.

Mr Vibhav Srivastava relies upon an order passed earlier by this Tribunal on 9.11.2021 in M.A. No. 76 of 2021 arising in B.P. No. 107 of 2021 (Siti

Networks Ltd. Vs. Roshan Cable Network and Anr.) and presses M.As. of respondent no. 2 bearing Nos. 326 of 2021 in B.P. No.516 of 2021, 327

of 2021 in B.P. No.517 of 2021, 328 of 2021 in B.P. No.518 of 2021, 329 of 2021 in B.P. No.519 of 2021, 330 of 2021 in B.P. No.520 of 2021, 331 of

2021 in B.P. No.521 of 2021, 332 of 2021 in B.P. No.522 of 2021, 333 of 2021 in B.P. No.523 of 2021, 334 of 2021 in B.P. No.524 of 2021 and 335

of 2021 in B.P. No.525 of 2021. The prayer in those M.As. is to delete respondent no. 2.

It is found that almost in similar facts and circumstances and after considering similar submissions, similar prayers have been allowed by the aforesaid

order dated 9.11.2021. That order is followed in many other cases also. Hence, the prayer for deletion of respondent no. 2 is accepted. The

concerned M.As. are allowed and disposed of. Petitioner should file revised Memo of Parties within two weeks.

Let the matter be listed before the Court of Registrar on 7.2.2022 for passing necessary orders and directions to make the petition ready for hearing.