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Judgment
7 paragraphs · 156 wordsHeard learned counsel for the respondent no.2/applicant and learned counsel for the petitioner/non-applicant in respect of M.A. No. 407 of 2021 by
which respondent No. 2 seeks deletion from the array of respondents.
The applicant has placed reliance 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.). That order has been followed in large number of cases and similarly placed respondent
no. 2 who is a rival MSO of the petitioner has been deleted. Since the facts and the submissions are materially the same, the prayer for deletion is
allowed. M.A. is disposed of accordingly. Amended Memo of Parties should be filed by the petitioner within two weeks.
Post the matter before the Court of Registrar on 3.2.2022 for passing necessary orders and directions to make the petition ready for hearing.  Â