Siti Networks Ltd vs Garg Cable Tv Network And Anr

Heard learned counsel for the petitioner and Mr. Sandeep Arya, learned counsel  appearing for respondent no. 1 in some of the matters as well as Mr. Vibhav Srivastava who appears for respondent no. 2 in some of the matters.

Respondent no. 1 in B P Nos.  312, 314 and 316 of 2021 have not appeared even today,  although notices were served long back through various modes in April and May 2021.  The concerned petitions shall be heard ex-parte qua such  non-appearing respondents no. 1.

Against respondent no. 2 in B P No. 314 of 2021, order for ex-parte hearing shall be considered on the next date.  Petitioner is granted two weeks' time to file affidavit of service in respect of this respondent.

Respondent no. 2 of B P No. 312 of 2021 today appeared through Mr. Vibhav Srivastava, Advocate who has informed that M A No. 463 of 2021 has been filed on behalf of this respondent seeking his deletion from the array of respondents.  As prayed, four week's time is granted for filing reply to the said MA.

As prayed on behalf of petitioner, two weeks' further time is granted for filing reply to similar MAs filed on behalf  of respondent no. 2 in several matters as indicated in the last order.  No further time shall be granted  for this purpose, except on exemplary costs.  Rejoinder,  to the main petition, if required, may be filed before the next date.

Mr. Sandeep Arya, learned counsel for respondent no. 1 in some of the petitions is granted one week's further time for filing reply, as prayed.   Rejoinder may be filed  in respect of all the MAs before the next date.

MAs shall be considered on the next date.

Post the matter under the same head on 6.1.2022.