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Judgment
3 paragraphs · 144 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. Counsel for the petitioner has agreed to share the order of the Civil Court with learned counsel for the respondent Mr. Himanshu Dhawan during the course of the day. He presses for interim relief by directing the respondent to resume the supply of signals of its channels. Petitioner's grievance is that there are no lawful arrears and respondent has, for some extraneous reasons withheld the copy of the agreement signed by the petitioner and has arbitrarily discontinued supply of signals since January, 2021.
The interim relief shall be considered on the next date even if the respondent does not file its reply. As prayed for, two weeks' time is granted for filing reply. If required, rejoinder may be filed within 10 days thereafter.
Post the matter under the same head on 14.12.2021.