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Judgment
4 paragraphs · 86 words1.
Counsel appearing for the respondent submitted that interim order passed by this Tribunal dated 30.8.2024 has been complied with scrupulously by the respondent.
2.
Counsel for the respondent is seeking time to file reply. Time, as prayed for, is granted till the next date of hearing.
3.
This matter is, therefore, adjourned to 27.11.2024.
4.
Meanwhile, the interim relief granted vide our earlier order dated 30.8.2024 by this Tribunal shall stand continued to be operative during the pendency and final hearing of this Broadcasting Petition.