Siti Networks Ltd vs Raghavendra Enterprises And Anr

Heard learned counsel for the petitioner and learned counsel for the respondents. Petitioner has filed rejoinder to the replies of respondents which

were filed earlier. However, no reply has been filed to M.As. filed on behalf of respondent no. 2 in various petitions listed today in this group,

except B.P. Nos. 644, 646, 674 and 690 of 2020. The parties have been heard in respect of the said M.As. whereby respondent no. 2 seeks

deletion from the array of respondents on grounds which are already noted in various orders passed by this Tribunal while allowing similar prayers.Â

One of the earlier orders is dated 9.11.2021 passed in M.A. No.76 of 2021 arising from B.P. No. 107 of 2021 (Siti Networks Ltd. Vs. Roshan Cable

Network and Anr.). In the concerned M.As. similar issues of facts and law are involved and the submissions of the respective parties are also

similar. Considering the submissions and the earlier orders, the prayer of respondent no. 2 made through M.A. No. 248 of 2021 in B.P. No. 587 of

2020, M.A. No. 249 of 2021 in B.P. No. 588 of 2020, M.A. No. 250 of 2021 in B.P. No. 589 of 2020, M.A. No. 251 of 2021 in B.P. No. 590 of 2020,

M.A. No. 252 of 2021 in B.P. No. 591 of 2020, M.A. No. 253 of 2021 in B.P. No. 592 of 2020, M.A. No. 254 of 2021 in B.P. No. 594 of 2020, M.A.

No. 255 of 2021 in B.P. No. 645 of 2020, M.A. No. 256 of 2021 in B.P. No. 647 of 2020, M.A. No. 257 of 2021 in B.P. No. 663 of 2020 are

allowed. The amended memo of parties shall be filed by the petitioner within two weeks.

List the matter before the Court of Registrar on 24.1.2022 for passing necessary orders and directions to make the petitions ready for hearing.