Siti Networks Ltd vs Bharat Cable Network And Anr

Heard learned counsel for the petitioner and learned counsel for respondent no. 2 represented by Mr Vibhav Srivastava and Ms. Sakshi Chamoli in most of the petitions except BP Nos. 321 and 324 of 2021.

Today, Mr. Sandeep Arya, Advocate has appeared on behalf respondent no. 1 in BP nos. 322 and 323 of 2021. As prayed by him, one week's time is granted for filing vakalatnama and four weeks for filing reply.

Learned counsel for the petitioner prays for and is granted two weeks' more time for filing affidavit of service in respect of respondent no. 1 in BP Nos. 318, 324 and 328 of 2021 and also for respondent no. 2 in BP No. 324 of 2021. Further time for this purpose shall be on appropriate costs.

Learned counsel for the petitioner prays for passing an order for exparte hearing against non appearing respondents who all have been served with notices long back between 21.4.2021 and 5.5.2021.  The prayer is allowed. The petitions shall be heard exparte qua respondents who do not appear by the next date except respondent no. 1 of  BP Nos. 318 and 328 of 2021 as well as respondent no. 1 and 2 of BP No. 324 of 2021. Order for exparte hearing in respect of these respondents shall be considered later after affidavit of service is filed.

Already sufficient time has been granted for petitioner for filing reply of M.As of respondent no. 2 seeking their deletion.  By way of last opportunity, two weeks' further time is granted for reply to the M.As failing which the M.As shall be considered on the next date on their merits. If reply is filed to the M.As, rejoinder, may be filed before the next date.

Post the matter under the same head on 3.1.2022.