Siti Networks Ltd vs Garg Cable Tv Network And Anr

Heard learned counsel for the petitioner and learned counsel appearing for some of the respondent no. 1 as well as respondent no. 2.

As prayed on behalf of the petitioner, let the affidavit of service be filed in respect of respondent no. 2 in B.P. No. 314 of 2021 be within one week.Â

It appears from the submissions that said respondent no. 2 has been served with notice through different modes between 20th October, 2021 to 18th

November, 2021. In case he does not appear by the next date, he shall be proceeded ex-parte.

Petitioner may file rejoinder to replies of respondent no.2 in some of the matters within a further period of four weeks.

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. 276 of 2021 in B.P. No. 310 of 2021,

277 of 2021 in B.P. No. 311 of 2021, 463 of 2021 in B.P. No. 312 of 2021, 278 of 2021 in B.P. No. 313 of 2021, 279 of 2021 in B.P. No. 315 of 2021,

280 of 2021 in B.P. No. 316 of 2021 and 281 of 2021 in B.P. No. 317 of 2021. The prayer in those M.As. is to delete respondent no. 2.

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

aforesaid order dated 9.11.2021. That order has been 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.

Post the matter before the Court of Registrar on 8.2.2022 for passing necessary orders and directions to make the petition ready for hearing.