CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Siti Networks Ltd vs Saini Cable Network And Anr

Telecom Disputes Settlement And Appellate Tribunal · Decided on 8 October 2021 · Citation: (2021) 10 TDSAT CK 0017

HON’BLE JUDGES
Shiva Kirti Singh, Chairperson · Subodh Kumar Gupta, Member
CASE NUMBER
Broadcasting Petition No. 121, 122, 123, 124, 125, 126, 127, 128, 129, 130 Of 2021 With Misc Application 102 Of 2021
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

6 paragraphs · 363 words

Heard learned counsel for the petitioner and learned counsel for respondent no. 2.  Toady also nobody appears for the respondent no. 1.  In B.P. No. 123 of 2021, respondent no. 3 has appeared and filed M.A. for deletion.  On behalf of respondent no. 2 M.As. have been filed seeking deletion in all petitions.

Learned counsel for the petitioner submits that reply to M.As. of respondent no. 2 have been filed in B.P. Nos. 121, 122, 126 and 130 of 2021.  She has explained that reply to similar M.As. have not been filed in B.P. Nos. 124, 125, 128 and 129 of 2021 because petitioner is engaged in talks for settlement with respondent no. 1 in those petitions.  She further submits on instruction that respondent no. 1 in B.P. Nos. 123 and 127 of 2021 is reported to be dead and therefore petitioner has to find out detail of heirs, if any and take steps for substitution, if required. Let that be done within four weeks.

M. A. No. 288 in B.P. No. 123 of 2021 has been filed recently on behalf of respondent no. 3 seeking deletion.  As prayed, four weeks' time granted for reply to the M.A.  M.As. of respondent no. 2 have been pending since long and in some matters reply has been filed to those M.As..  It will not be proper to keep those M.As. pending unnecessarily. The M. As. in which reply have been filed shall be taken up on the next date.  It will be open for respondent no. 2 to file rejoinder, if required, within three weeks.  If no reply is filed to the remaining M.As. of respondent no. 2 within three weeks they shall also be considered on the next date on their own merits.

Petitioner is permitted to effect notice on respondent no. 1 through paper publication in respect of B.P. No. 126 of 2021 as well as M.A. No. 149 of 2021.  The notice should be published in two prominent newspapers of the concerned area, one in vernacular.  Affidavit of service should be filed within four weeks.

Post the matter under the same head on 25.11.2021.

Interim order shall continue till the next date.