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Judgment
4 paragraphs · 90 words1.
Mr. Shashank Shekhar, counsel appears for respondent no.1 and is seeking time to file Vakalatnama and to file reply.
2.
Mr Upender Thakur, Counsel submits that he is appearing for respondent no.2 and seeks time to file Vakalatnama after obtaining NOC from the counsel who has filed Vakalatnama for respondent no.2.
3.
Time to file Vakalatnama and reply is granted to the respondents. Hence, these matters are adjourned to 24.5.2024.
4.
Meanwhile, interim relief granted earlier shall stand continue to be operative during the pendency of this Broadcasting Petition.