Siti Networks Ltd vs Gupta Cable Network And Ors

As prayed on behalf of petitioner, four weeks' time is granted for filing rejoinder to the reply of respondent no. 1 and also for filing reply to the MA filed one behalf of respondent no. 3 seeking deletion from the array of respondents.  Rejoinder, if required in respect of MA,  may be filed before the next date.

Today Ms. Shikha Kumari, Advocate has appeared from the office of Mr. Jayant Pawar, learned counsel for the respondent.  She submits that earlier the counsel claimed to represent respondent no. 2 also undertook to file vakalatnama but respondent no. 2 has not given any instructions or vakalatnama, and hence, the counsel does not want to represent respondent no. 2 for lack of vakalatnama and instructions.  Let the name of the counsel appear only for  respondent no. 1 and respondent no. 3.

Since respondent no. 2 has received notice between February and March 2021 and has avoided to appear by filing vakalatnama, last opportunity is granted for filing vakalatnama and reply.  If that is not done by the next date, the petitions shall be heard ex-parte qua respondent no. 2.

Post the matter under the same head on 12.1.2022 for considering the MAs.