Siti Networks Ltd vs Jai Maa Cable Network And Anr

It was submitted on behalf of the Petitioner that they intend to withdraw B.P.Nos.96, 97 and 98 of 2021. It was further submitted by the Petitioner

that they have filed application regarding disobedience of order of this Hon’ble Tribunal in B.P.No.107/2021 and, thus the prayer that the

B.P.Nos.96, 97 and 98 of 2021 along with B.P.No.107 of 2021 be listed before the Hon’ble Tribunal for appropriate orders in the matter.

In all other matters, the Respondent No.2 has appeared and it was submitted by Ms.Sakshi Chamoli appearing on behalf of the Respondent No.2 that

they have filed miscellaneous applications to which further prayer was made by the Petitioner for granting four weeks time for filing a reply. The

prayer is allowed. The petitioner may file the reply within four weeks from now.

Submissions were made on behalf of the Petitioner in B.P.Nos.99 to 107 of 2021 that notices were served against the Respondent No.1 between 5th

and 20th February, 2021 and it was thus prayed that the matter be placed before the Hon’ble Tribunal for fixing the matters ex-parte against

Respondent No.1 in all these matters. One more opportunity by way of last chance is granted to Respondent No.1 in the matter to mark their

appearance. The Registry is directed to place B.P.Nos.96, 97 and 98 of 2021 before the Hon'ble Tribunal at the earliest in light of the prayer of the

Petitioner regarding withdrawal along with B.P.No.107 of 2021. Put up the remaining matters before this Court on 10th September, 2021 for

directions.