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Judgment
5 paragraphs · 207 words1.M A No. 136 of 2023 – This application has been preferred by the original respondent.
This application has been preferred mainly for the reason that during the pendency of this Broadcasting Petition, the Authorised Representative of the respondent company Mr. Tharun Rai - Vice President (Operations) has now left the services and he is being replaced by one Mr. Amogh Gupte and, therefore, it is argued by the counsel for the respondent (present applicant) that the earlier affidavit may be permitted to be withdrawn and the same may be replaced by affidavit of Mr. Amogh Gupte as an examination-in-chief of the said newly replaced representative of the respondent.
Having heard the counsel for both the sides and looking to the facts and circumstances of the case, this M.A. is hereby allowed and earlier affidavit filed by Mr. Tharun Rai who was the Authorised Representative of the respondent company is permitted to be withdrawn and the same is permitted to be replaced by affidavit of Mr. Amogh Gutpe who is now the Vice President of the respondent company.
M.A. No. 136 of 2023 is hereby allowed and disposed of.
The matter shall be listed before the Court of Registrar on the date already fixed.