Siti Networks Ltd vs Jain Cable Network And Anr

Heard learned counsel for the petitioner who is common in both the petitions and Mr. Vibhav Srivastava who represents respondent no. 2 in both the petitions.  From the submissions it appears that both the matters are quite different in facts.  Hence, let them be listed separately on the next date.

In B.P. No. 434 of 2021, today respondent no. 1 has appeared through Mr. Deepak Jain the sole proprietor.  He prays for some time to engage counsel by filing Vakalatnama or to file reply himself.  For that purpose, four weeks' time is granted.

Respondent no. 2 has already filed its reply.  Let a copy of the same be served on Mr. Deepak Jain, at his email address available in record.  If reply is filed by respondent no. 1 within time, petitioner may file rejoinder before the next date.

Post B.P. No. 434 of 2021 under the same head on 20.1.2022.

In B.P. No. 435 of 2021 respondent no. 1 has not appeared even today.  In view of observations in the last order, this petition is directed to be heard ex-parte qua respondent no. 1.  Respondent no. 2 has filed M.A. no. 407 of 2021 seeking deletion from the array of respondents.  No reply has been filed within the time granted earlier.  By way of last opportunity, three weeks' further time is granted for reply to the M.A.  Rejoinder, if required, may be filed before the next date.

Post B.P. No. 435 of 2021 under the same head on 5.1.2022 for considering the M.A.