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Judgment
6 paragraphs · 88 wordsAdmit. Issue notice; dasti and email in addition. Rule is made returnable within four weeks.
Learned counsel for the petitioner has pressed interim orders (a) and (b) and submits that ex-parte interim orders are required to prevent respondent
from continuing with illegal transmission of petitioner's signals.
The above prayer and the other interim prayers shall be considered on the next date after notice is served. It goes without saying that no party shall
act in violation of law.
Post the matter under the head ""For Directions"" on 14.09.2021.