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Judgment
5 paragraphs · 102 wordsWe have heard counsel appearing for the petitioner.
On behalf of the respondent no. 1 Mr. Vinod, son of Mr. Ranbir Singh is present in the court. It is submitted by the party-in-person that he must be given a copy of the Broadcasting Petition and he will file the reply of the Broadcasting Petition before next date of hearing.
Counsel for the petitioner is giving a copy of the petition to the aforesaid party-in-person on behalf of the respondent no. 1.
The aforesaid party-in-person shall remain personally present on next date of hearing at 11 A.M.
This matter is adjourned to 31.1.2023.