Siti Networks Ltd vs Robin Cable Network And Anr

Ms. Vidya Prabhakaran, Advocate informs that Vakalatnama is already on record in four matters (B.P. Nos. 589, 590, 591 and 592 of 2021) she has

been appearing from before. As prayed, reply may be filed on behalf of respondent no. 1 during the course of the day and appropriate applications

within the same time on behalf of respondent no. 2.

The time for filing the rejoinder in B.P. No. 571 and 588 of 2021 in respect of replies of respondent No. 1 is extended by further period of four weeks

but by way of last opportunity. The replies and applications to be filed during the course of the day may be appropriately dealt with by the petitioner

by filing rejoinder or reply within the same period of four weeks.Â

Heard learned counsel for the petitioner and learned counsel for respondent no. 2 in B.P. Nos. 571 and 588 of 2021 wherein M.A. Nos. 401 and 402

of 2021 respectively have been filed to seek deletion of respondent no. 2 on the ground that it is neither a proper nor necessary party and reliance has

been placed upon various orders of this Tribunal in similar matters including an order dated 9.11.2021 passed in M.A. No. 76 of 2021 in BP No. 107 of

2021.

Since the basic facts and submissions are the same, the prayer for deletion in these cases is also allowed. The M.As. are accordingly allowed and

disposed of. Amended Memo of Parties may be filed by the petitioner within three weeks. In case no Vakalatnama has been filed on behalf of

the respondent in any of these petitions, such respondents shall henceforth, be proceeded ex-parte.

Post the matter under the same head on 22.3.2022.   Â