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Judgment
Heard learned counsel for the petitioner. Nobody appears for any of the respondents. As per affidavit of service, notice through e-mail has been served on all the respondents on 30.11.2021. Some of the respondents have been served through other means also on subsequent date. It would be appropriate to grant some more time to the respondents to appear.
The matter was admitted on the last date i.e. 12.11.2021 and notices were issued on all the respondents. However, on 13.12.2021 petitioner has preferred M A No. 506 of 2021 with a prayer to delete respondent nos. 6 & 7 from the array of respondents on the ground that these respondents are rival MSOs against whom an interim relief was sought on the relevant ground to restrain them from granting signals to LCOs served by respondent no. 1. But that prayer has now become infructuous. Be that as it may, petitioner is at liberty to choose against whom it wants to proceed further. There is no opposition to the prayer. Prayer for deletion of respondent nos. 6 & 7 is allowed. M A No. 506 of 2021 is accordingly disposed of. Amended memo of parties should be filed within one week and the same shall be taken on record.
Post the matter under the same head on 21.1.2022.