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Judgment
3 paragraphs · 85 wordsWe have heard counsel appearing for the petitioner and looking to the facts and circumstances of the case, notice upon the respondents. Mr. Angad Singh Dugal, Counsel accepts notice on behalf of the respondent and is seeking time to file Vakalatnama, to get instructions and to file reply. Time, as prayed for, is granted.
This matter is, therefore, adjourned to 12.5.2023.
Meanwhile, we hereby restrain the respondent from disconnecting its supply of signals of the channels to the petitioner till the next date of hearing.