Siti Networks Ltd vs Mini Cable Tv Network And Anr

Heard learned counsel for the petitioner.  She submits that as per affidavit of service already filed, fresh notice needs to be issued only on respondent no. 1 in B.P. Nos. 662,370,371,378 and 383 of 2021.  Let fresh notice be served on respondent no. 1 in the aforesaid matters, dasti and email in addition.  Affidavit of service should be filed within three weeks.

Learned counsel for the petitioner further submits that all other respondents have been served with notices between 7th May, 2021 and 11th June, 2021 through various modes.

Toady respondent no. 2 has appeared in most of the petitions through Mr. Vibhav Srivastava. He claims that he represents respondent no. 2 in B.P. Nos. 344 to 347; 352-363; 365-367; 369, 371; 373-376; 378; 380-383 and 385 of 2021.  He further submits that he has filed M.As. seeking deletion of respondent no. 2 in most of the aforesaid matters, except in five matters i.e. B.P. Nos. 344,346,363,365 and 374 of 2021.   He may file M.As. in the aforesaid matters and in any other matters in which he intends to appear.  It is also noted that respondent no. 2 in B.P. No. 379 of 2021has today appeared through Ms. Kanupriya Gupta.  As prayed by her, two weeks' time is granted for filing Vakalatnama and reply/M.A., if so advised.

In the interest of justice, one last opportunity is given to non-appearing respondents to appear, failing which order for ex-parte hearing may be passed on the next date.  Petitioner should file reply to the M.As. already filed or which may be filed within two weeks from today, before the next date.

Post the matters under the same head on 3.12.2021.

Interim order to continue till the next date.