Star India Pvt. Ltd vs Mahalakshmi Digital Cable And Communication Ltd

Learned counsel for the petitioner has submitted that on behalf of petitioner soft copies have been filed by way of reply or rejoinder to various

pleadings of the respondent, but the hard copy is not being accepted. Let hard copies be accepted.

Learned counsel for respondent no. 1 and respondent no. 2 pray for extension of time to file replies, if required, to the replies of other respondents.Â

Let that be done within two weeks. Two weeks' time is granted to respondents to file replies to their respective replies, if required.

Learned counsel for the petitioner has pointed that the order passed by this Tribunal on 3.3.2021 suffers from an inadvertent error in respect ofÂ

account number of Axis Bank from which also respondent no.1 has been restrained from taking out money. According to learned counsel, the said

mistake has been repeated by respondent no. 1 also in its disclosure affidavit but in reply to said disclosure the correct account number of Axis Bank

has been disclosed and the same is : 917020086272093.  He further points out that in Annexure 'A' of the disclosure affidavit of respondent no.

1, a letter of Income Tax authority dated 31.7.2020 addressed to the Branch Manager, Bank of Baroda, 43, IOIC, Opposite Municipal Office, N R

Peta, Kurnool, Andhra Pradesh 518004, there is a disclosure of another Bank account of the petitioner in the Bank of Baroda having Number:

24210200000445. He prays that the error in respect of account number is inadvertent, may be corrected. He also prays the other bank account of

Bank of Baroda noted above may also be covered by restrained order passed against respondent no. 1 on 31.3.2021.

Same prayer has been made in respect of Bank Account in Canara Bank, Nehru Road, Kurnool, AP bearing no. 0661214000023. This account has

been disclosed by respondent no. 1 in his disclosure affidavit.

In the facts of the case, account number of Axis Bank recorded in the order of 23.3.2020 is corrected. The same shall be replaced by correct account

number of Axis Bank noted above. The order dated 3.3.2021 is extended to cover account in Canara Bank noted above as disclosed in the affidavit of

respondent no. 1 and also to other account in Bank of Baroda mentioned in the Annexure 'A' to the disclosure affidavit as noted above.

This order has been passed on the basis of subsequent materials coming on the record and is in the interest of justice.

Parties should come ready in the light of pleadings for hearing on M.A. No. 81 of 2021 filed for deletion of respondent no. 2. Respondent no. 1 may

file its response to the said M.A. within two weeks.

On the next date, the Tribunal may also consider further interim reliefs, if found necessary and other relevant issues.

Post the matter under the same head on 25.8.2021.