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Judgment
6 paragraphs · 181 wordsM A. No. 456 of 2022
Learned Counsel appearing for the petitioner, upon instructions, from their client is seeking permission to withdraw M.A. No. 456 of 2022 at this stage. Permission, as prayed for, is granted. M.A. No. 456 of 2022 is, hereby disposed of as not pressed at this stage.
So far as Broadcasting Petition is concerned, it submitted by counsel appearing for the petitioner that a time bound schedule be given for framing of issues and taking evidences at the earliest because this petitioner is losing the business as there is already disconnection of signals of the channels of the petitioner with effect from 19.11.2022.
In view of these submissions, we hereby direct the Registry of this Tribunal to enlist B.P. No. 312 of 2022 before the Court of Registrar for framing of issues and taking evidences on 20.1.2023.
Meanwhile, the parties to this litigation shall supply the list of their witnesses and the examination-in-chief of their evidences by way of the affidavits.
Counsels appearing for both the sides submit that they shall not ask for any unnecessary adjournments.