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Judgment
5 paragraphs · 153 wordsHeard over Miscellaneous Application moved under Order 9 Rule 9 read with Section 151 of of CPC. The absence and reason of absence have been elaborated in the affidavit filed in support of application. Learned Counsel for Respondent is opposing for cost.
Owing to principle of Natural Justice, as mandated under TRAI Act, in disposal of Broadcasting Petitions, the ground of absence is there, in uncontroverted affidavit. It seems to be sufficient. Accordingly, this application merits to be allowed with cost of Rs. 1000/-.
Miscellaneous Application is being allowed on payment of cost Rs. 1000/- by Petitioner to counsel for Respondent.
Office to restore this Broadcasting Petition No. 396 of 2016 to its original number with correct name in the cause list.
List this Broadcasting Petition 'for final disposal' on merit along with previous record on 26.05.2023. Written submissions, if any, by both side, after exchange in between, be filed, within four weeks.