Zee Entertainment Enterprise Ltd vs Rewari Digital Network

Evidence Affidavits have been filed by the Petitioner in B.P.No.536 of 2020 and it was further submitted that since both the matters are between the same parties, the evidences be read in both the cases as common evidences.

Mr. Nittin Bhatia appears on behalf of the Respondent in B.P.No.536 of 2020 and the Petitioner in B.P.No.563 of 2020 namely M/s. Rewari Digital Network seeks discharge from both the matters on the ground that he has stopped receiving instructions in these matters. The statement of Mr. Nittin Bhatia, Adv. is taken on record. Earlier, a copy of the Order dated 09.03.2020 was sent to M/s.Rewari Digital Network through Speed Post as well as e-mail but the Speed Post has returned for the reason that the addressee has left without instructions. The Petitioner namely M/s. Zee Entertainment Enterprise Ltd. is directed to furnish the new address of M/s. Rewari Digital Network within two weeks. The Registry of this Court to send a copy of this Order to M/s. Rewari Digital Network through e-mail forthwith and through Speed Post after filing the new address by the Petitioner in B.P.No.536 of 2020. In case M/s. Rewari Digital Network fails to appear or take steps, the matter may be listed before the Hon'ble Bench for passing appropriate orders. Let the matter be listed on 8th July, 2022 for directions.