Siti Networks Ltd vs Dhanush Cable Network And Anr

It was submitted on behalf of Respondent No.1 in B.P.Nos.671 and 692 of 2020 by Mr. Aditya Krishna, learned counsel that they have not yet received evidence affidavits from their client in the matter and off-late, their client has also stopped giving instructions.

Mr. Rohan Dua appearing on behalf of Respondent No.2 in all the matters submits that they are ready with their evidence affidavits and prays for one week's time for filing of physical copy of the same with the Registry of this Court and it was further submitted that they have already served a copy of the same on the other side.

As prayed, one week's further time is allowed to Respondent No.2 to file their evidence affidavits without cost failing which, the Registry will receive the evidence affidavits of Respondent No.2 subject to the cost imposed earlier. Three weeks further time by way of last indulgence is given to Respondent No.1 to file their evidence affidavits, if any, subject to the cost imposed earlier failing which, the matter may be listed before the Hon'ble Bench for foreclosure of their right to file the evidence affidavits. Let the matter be listed for "Directions" on 18th August, 2023.