Siti Networks Ltd vs Satya Cable Tv Network And Anr

Heard learned counsel for the petitioner and learned counsel for respondent no. 2 in all the matters except B.P. No. 307 of 2021. A reply has been

filed on behalf of respondent no. 2 in B.P. No. 306 of 2021. As prayed four weeks’ time is granted for filing rejoinder. On behalf of

respondent no. 1 counsels had entered appearance on the previous dates in B.P. Nos. 303, 304, 305 and 306 but today they have expressed their

inability to represent the said respondent for want of Vakalatnama and instructions.Â

As prayed, let their appearance be ignored. These petitions shall be heard ex-parte qua respondent no. 1.

On behalf of respondent no. 2 M.A. No2. 188,189 and 190 of 2021 in B.P. Nos. 303 ,304 and 305 of 2021 respectively seeking deletion from the array

of respondents. In large number of matters in similar circumstances similar prayers have been allowed. Learned counsel for respondent no. 2 has

placed reliance upon order dated 9.11.2021 in M.A. No. 76 of 2021 arising out of B.P. No. 107 of 2021. There is no good reason not to follow the

said order. In that view of the matter, the prayer for deletion is allowed. The concerned M.As. are accordingly allowed and disposed of.Â

Amended Memo of Parties should be filed by the petitioner within three weeks.

It is submitted on behalf of the petitioner that notices have been serve on the non-appearing respondents in B.P. No. 307 of 2021. An order for ex-

parte hearing of B.P. No. 307 of 2021 has already been passed earlier on 30.9.2021.

Let the matter be listed before the Court of Registrar on 27.1.2022 for passing necessary orders and directions to make the petition ready for

hearing. Â