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Judgment
5 paragraphs · 109 wordsWhen the matter is called out, nobody appears for the respondent.
Counsel appearing for the petitioner submits that since long, petitioner is not getting any instructions from the petitioner and is not able to argue anything.
Counsel for the respondent is present who has submitted that there is no substance in this Broadcasting Petition and hence deserves to be dismissed.
As nothing has been argued by the petitioner, this matter is dismissed for default, for want of any arguments. Petitioner is at liberty to file restoration application within reasonable time.
With these observations this petition is disposed of. Interim relief, if any, stands vacated.