AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 109 wordsM A. No. 429 of 2021
This application has been preferred by the original respondent. Notice upon non-applicant (original petitioner). Counsel Mr. Ajay Melric Noronha is accepting notice on behalf of the original respondent and is seeking time to file reply in M.A. Time, as prayed for, is granted.
B P. No. 779 of 2021
Counsels appearing for the respondent submitted that counsel for the petitioner has supplied e-copy of the Broadcasting Petition and several copies are not legible. We, therefore, direct the petitioner to supply the legible copies of the B.P. with all the Annexures to the counsel for the respondent.
This matter is, therefore, adjourned to 11.5.2023.