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Judgment
5 paragraphs · 109 wordsM A. Nos. 65 and 66 of 2022
Counsel appearing for the petitioner seeks leave of this Tribunal to delete respondent no. 2 in these Broadcasting Petitions upon instructions from their client and in pursuance to order passed by this Tribunal in M.A. No. 76 of 2021 in B.P. No. 107 of 2021 dated 9.11.2021.
In view of the aforesaid submissions, respondent no. 2 is permitted to be deleted. Amended memo of parties shall be supplied by the petitioner on or before the next date of hearing.
The aforesaid M As are hereby disposed of.
At the request by counsel for the petitioner, these matters are adjourned to 21.7.2022.