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Judgment
9 paragraphs · 166 wordsAdmit. No notice need be issued to respondent no.1 because it has appeared through Mr. R. Krishnaa Morthi, Advocate on advance notice.
Issue notice to respondent no. 2. Dasti and e-mail in addition. Rule is made returnable within three weeks.
In the impugned notice by respondent no. 1 (Annx. P-10), it is mentioned that petitioner's particular channel being broadcast on the network of
respondent no. 1, will be disconnected permanently if the outstanding of Rs. 7.19 lakhs is not paid within 7 days from the receipt of that notice.
According to learned counsel for the petitioner the channel is already temporarily disconnected from 17.9.2020 and therefore, interim orders is
required for its restoration. That prayer shall be considered on the next date.
Post the matter under the head 'for directions' on 1.3.2021.
It will be open for the respondents to file their reply within three weeks.Â
Respondent no. 2 shall refrain from causing damage to property of the petitioner in any way till the next date.