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Judgment
5 paragraphs · 91 wordsM.A No. 13 of 2020
In pursuance of the order passed by the Tribunal dated 19.11.2021 in MA No. 76/2021 in Broadcasting Petition No. 107/2021, respondent no. 2 is hereby deleted. M.A. is allowed and disposed of.
BP No. 309 of 2019
When the matter is called out counsel for the petitioner is present. Nobody appears for the respondent. Counsel appearing for the petitioner is seeking time. Hence, time, as prayed for, is granted.
With a view to give one more chance to the respondent, this matter is adjourned to 8.7.2022.