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Judgment
2 paragraphs · 89 wordsB.P.No.321 of 2021 along with connected M.A.No.170 of 2021 which is next listed before the Hon'ble Bench on 07.04.2022. By the Order dated 04.03.2022, the date fixed by this Court has also been modified.
Earlier the Petitioner was granted time for filing ex-parte evidences and today four weeks further time is prayed by the Petitioner for filing the ex-parte evidences. The time as prayed is allowed. Let B.P.No.321 of 2021 along with the connected M.A. and other broadcasting petitions be listed as per the directions of the Hon'ble Bench.