Siti Networks Ltd vs Saini Cable Network And Anr

Heard learned counsel for respondent no. 2/applicant, Mr. Vibhav Srivastava and learned counsel for the petitioner/non-applicant in respect of MAs filed on behalf of respondent no. 2 seeking his deletion from the array of respondents.  Both the parties had advanced various submission in respect of their respective case in a similar matter bearing M A No. 76 of 2021 in B P No. 107 of 2021 and after hearing the parties, the prayer for deletion was allowed vide an order dated 9.11.2021.

Learned counsel for the applicant/respondent no. 2  has relied upon the said order.

Considering the similarity and the issue and all relevant facts and circumstances as well as similar submissions, the concerned MAs are allowed following the order dated 9.11.2021.  The concerned MAs are allowed.  Respondent no. 2 in concerned petitions shall stand deleted.

M.A bearing No. 288 of 2021 has been preferred by respondent no. 3 of BP No. 123 of 2021 seeking deletion on the same grounds and on similar facts as pleaded by respondent no. 2 whose M.A has been allowed in the same very petition today.  In view of same submissions and finding that there has been no contest by filing reply to M.A No. 288 of 2021, the prayer for deletion of respondent no. 3 is also allowed. Revised memo of parties may be filed within two weeks.

Learned counsel for petitioner prays for three weeks' further time for bringing on record the heirs of deceased respondent no. 1 of BP nos. 123 and 127 of 2021. The prayer is allowed.

Affidavit of service in respect of M.A. No. 149 of 2021 in BP No. 126 of 2021 may be filed within three weeks.

Post the matter under the same head on 11.1.2022.