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Judgment
7 paragraphs · 207 wordsM.A Nos. 156, 157, 158 and 159 of 2022
These Miscellaneous Applications (MAs) have been preferred by respondent no. 2.
Counsel appearing for the petitioner submitted that as per the order passed by this Tribunal in BP No. 107 of 2021 with M A No. 76 of 2021 dated 9.11.2021 the petitioner is deleting respondent no. 2.
Permission to delete respondent no. 2 is granted in pursuance of the aforesaid submissions. Amended memo of parties shall be filed in the Tribunal by the petitioner.
The Notice has already been issued in the Broadcasting Petitions(BPs) upon respondent no. 1 and it is submitted by counsel for the petitioner that same has been served upon respondent no. 1 in the month of August 2021 and an affidavit to that effect has also been filed by the petitioner and, therefore, as per the order passed by this Tribunal dated 30.11.2021 in these BPs, let matter be proceeded exparte.
Hence, with a view to give one more chance to respondent no. 1, this matter is listed under the same head on 31.5.2022 for further hearing. Copy of this order will also sent to respondent no. 1 by the petitioner. Dasti service as well as by email.
The M.As are disposed of.