1. Case taken up. Learned Counsel for both side are present.
2. Firstly, it was mentioned that BP No. 551 of 2022 (Swami Cable Network Delhi vs. Culver Max Entertainment Pvt. Ltd. Maharashtra) is the
Petition with same matter, in dispute between same parties, as this BP No. 79 of 2017, listed at Serial No. 34 of the list of today. Hence, both of these
Petitions are together.
3. Both of the Counsels are agreeing on this point. Hence, these Petitions are being joined, for common hearing at a time.
4. Miscellaneous Application No. 126 of 2023 has been filed by Respondent with a prayer for directing Petitioner of BP No. 79 of 2017, for giving
credit to the amount previously deposited by Respondent against alleged claim in the Petition. This was objected by way of reply and this Tribunal has
ordered for final hearing.
5. Hence, separate listing of this Miscellaneous Application is not to be there. In future, this be ensured to be not repeated.
6. Learned Counsel for Petitioner had filed its written submission. Other side is requesting for two days' time for filing its written submission. Let it be
filed so. Copy be got exchanged to other side.
7. List the matter on 27.11.2024 'for final hearing' of these two Petitions.
