Siti Networks Ltd vs Ekta Vision And Anr

An Affidavit of Service has been filed by the Petitioner regarding service of notices against Respondent No.1 in B.P.No.238 of 2018 and, thus, it was submitted that notices could not be delivered through Post on Respondent No.1 in B.P.No.238 of 2018. Two weeks further time is prayed and allowed to the Petitioner in B.P.No.238 of 2018 for filing Police Station details of Respondent No.1 City Cable Network and Another.

The other matter in the batch B.P.No.213 of 2018 proceeds ex-parte against Respondent No.1 wherein the evidence affidavit has been filed on behalf of the Petitioner and it was recorded vide Order dated 19.12.2022 that the Respondent No.2 intends not to file their evidence affidaivt. Since the pleadings and evidences are complete in B.P.No.213 of 2018, B.P.No.213 of 2018 be separated from this batch of cases and listed before the Hon'ble Bench under the head "For Hearing" in due course and B.P.No.238 of 2018 be listed before this Court separately on 21st February, 2023 for directions.