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Judgment
1 paragraphs · 88 wordsCounsel appearing for the petitioner in these Broadcasting Petitions is seeking permission to delete respondent no.2 upon the instructions from their client and also keeping in the mind the judgement and order of this Tribunal dated 9.11.2021 passed in M.A. No. 76 of 2021 arising out of B.P. No. 107 of 2021. In view of this submission, permission to delete the respondent no. 2 is granted. Amended memo of parties will be supplied by the petitioner. M.A. Nos. 304 -314 of 2020 are hereby allowed and disposed of.