Swiftmail Communications Ltd vs Vision Broadband

It was informed by the Learned Counsel appearing for the Petitioner that the T.P.No.65 of 2020 has been settled between the parties and the Petitioner intends to withdraw the same. The Registry, TDSAT is directed to de-tag T.P.No.65 of 2020 and place it before the Hon'ble Bench for passing appropriate orders on any convenient date.

An Affidavit of Service was to be filed in T.P.No.68 of 2020 and two weeks time was granted for the same on the last occasion by the Hon'ble Bench. However, it was further prayed that one more day is needed for filing the Affidavit of Service in T.P.No.68 of 2020. The prayer is allowed.

It was prayed on behalf of Respondent No.1 in T.P.No.72 of 2020 that one week's time be granted for filing Vakalatnama and four weeks time for filing their reply. The prayer is allowed. So far as other matters are concerned i.e. T.P.Nos.66, 67, 70, 71, 73, 74, 75 and 76 of 2020, nobody appears for the Respondents in any of these matters and, thus, in terms of the directions contained in the Order dated 16/08/2021 of the Hon'ble Bench, the matters are fixed for ex-parte hearing against the Respondents in these petitions.

Nobody appears for Respondent No.2 in T.P.No.69 of 2020 even today. Two weeks time was granted on the last occasion to the Respondents for filing a reply. Further time of four weeks is granted to Respondent No.2 in T.P.No.69 of 2020 failing which, the matter may be referred to the Hon'ble Bench for passing appropriate orders. List the matter on 25th October, 2021 for directions.