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Judgment
2 paragraphs · 103 wordsAdmit. No notice be issued because all the respondents have appeared through Mr. Ashutosh Ghade, Advocate. Since the petitioner has raised a grievance that signals of some local channels have been disconnected on 29.8.2021 because of wrong action of the respondents and an interim order is required, the respondents are granted three weeks' time to file vakalatnama and a reply/short reply so that the interim prayer may be considered on the next date. Let reply be filed within three weeks along with vakalatnama. Rejoinder, if required, may be filed within one week thereafter.
Post the matter under the head "For Directions" on 11.1.2022.