Cable Operators Welfare Association, Kerala v. Den Network Ltd. .

1. Learned counsel for the petitioner is not present. A prayer has been made on behalf of Mr. Nittin Bhatia for a short adjournment.

2. The prayer is allowed. If the respondent files the application within two weeks, the reply thereto on behalf of the petitioner may be filed within two weeks thereafter.

3. Post the matter under the same head on 05.03.2018.