Siti Networks Ltd vs Rathee Cable Network (narander) And Anr

Heard learned counsel for the petitioner and learned counsel for respondent no. 2 in respect of M.A Nos. 53, 54 and 55 of 2021 filed by respondent no. 2 seeking deletion. On the last date, three week's time was granted to the petitioner to file reply to the M.As by  way of last opportunity.

Learned counsel for the petitioner submits that reply in M.A. No. 54 of 2021 was filed within time but because of mixing of facts and documents of M.A No. 53 and 55 of 2021 in which name of respondent no. 1 is same, the replies could not be made fully ready by the last date, although affidavits were prepared on that date itself. She seeks  permission to file the reply during the course of the day after serving a copy on the other side.

Permission to file the reply belatedly should have been obtained by filing an appropriate application long back before this date when the MAs are scheduled to be heard. However, as prayed, permission to file reply by 11.10.2021 is granted.  Petitioner should be more careful in such matters and avoid causing unnecessary adjournment. It is made clear that right to file reply to M.As shall stand closed if the reply is not filed within the time indicated above. Rejoinder, if required, may be filed within two weeks thereafter.

Post the matter under the same head for hearing on M.As on 25.11.2021.

Interim order to continue till the next date.

Notice was issued on respondent no. 1 in BP No. 819 of 2020 in respect of M.A No. 165 of 2021  filed by the petitoner under section 20 of the TRAI Act. Appropriate orders shall be passed on the said MA exparte if respondent no. 1 does not appear and file reply by the next date.