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Judgment
4 paragraphs · 115 wordsThese applications have been preferred by the original respondent no. 2 of the Broadcasting Petition for deletion as a party in view of order passed by this Tribunal dated 9.11.2021 in MA No. 76 of 2021 in BP No. 107 of 2021.
Having heard the counsels for the parties and looking to the facts and circumstances of the case and of the order of this Tribunal dated 9.11.2021 in MA No. 76 of 2021 in BP No. 107 of 2021, the respondent no. 2 is hereby deleted as a party respondent.
M.As are allowed and disposed of. Amended memo of parties shall be supplied by the petitioner of BPs.
These matters are adjourned to 18.7.2022.