Video Point Cable T.v Network vs Indusind Media & Communications Ltd

Even after revised list, none is present for petitioner. Learned counsel for the respondent is present. A request for adjournment is being made with this contention that the matter is of old year i.e. 2015 and has listed after a long gap of time. Hence, instructions needs to be obtained from the client for placing arguments.

List the matter for final hearing on 10.11.2022.

In the interest of justice, Office of this Tribunal is directed to issue notice to counsel / petitioner through email/speed post/fax indicating next date of hearing.

Learned counsel is also expected to communicate and intimate the other side about fixing of date and order passed above.

In the meantime, written arguments may be filed in the Tribunal and exchanged between the parties within four weeks.