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Judgment
4 paragraphs · 204 wordsToday Mr. Sandeep Arya, Advocate appears on behalf of respondent no. 1 - Balaji Cable TV Network in B.P. No. 525 of 2021. Nobody appears for respondent. 1 in other petitions.
Learned counsel for the petitioner submits that affidavit of service has been filed in respect of respondent no. 1 in all the matters and it shows that notice was served through various modes between 20 to 24th August, 2021. Mr. Sandeep prays for, and is granted, four weeks' time for filing reply and Vakalatnama on behalf of respondent no. 1. It will be proper to wait till the next date for non-appearing respondents failing which prayer for ex-parte hearing may be considered. If reply is filed by Mr. Arya, rejoinder may be filed within three weeks thereafter.
Mr. Vibhav Srivastava, learned counsel for respondent no. 2 in all the petitions has pressed various M.As. bearing numbers 326 to 335 of 2021 and seeks deletion of respondent no. 2 from all the petitions. The learned counsel for the petitioner prays for, and is granted, four weeks' time to file reply to the M.As. If reply is filed, rejoinder may be filed within two weeks thereafter.
Post the matters under the same head on 16.11.2021.