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Judgment
8 paragraphs · 137 wordsHeard learned counsel for the petitioner and learned counsel for the respondents.
At the outset, learned counsel for respondent nos 1,2, and 3 have submitted that they are not getting instructions and therefore they may be
discharged from representing the concerned respondents.Â
On the other hand, learned counsel for the petitioner submits that petitioner and respondents have been able to settle their differences and therefore
petitioner may be permitted to withdraw the Broadcasting Petition.
Since the petitioner does not want to pursue the petition in view of settlement, no order for discharge is required to be passed. Although learned
counsel for the respondents have no instructions, in the facts of the case, the prayer made on behalf of the petitioner is fit to be allowed.Â
Accordingly, the petition is disposed of as withdrawn on account of settlement.