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Judgment
4 paragraphs · 187 wordsLooking to the consistent adamant approach on the part of the respondent is not complied with the Judgment and Decree of this Tribunal passed in Broadcasting Petition 36/2018 dated 16.8.2018, time and again. This Tribunal has passed more than dozen orders and though the cost of Rs. 50,000/- was imposed vide our order dated 22.12.2022 the same has not been deposited and we had issued Bailable Warrant in the sum of Rs. 2 Lakhs upon the Director of the respondent Mr. Jamal Farooque who has sent email to this Tribunal that he is suffering from low backache with mild IVDP. Mr. Jamal Farooque has stated that because of this medical emergency, he is not able to present before this Tribunal.
Looking to the medical certificate, it appears that there is nothing like a medical emergency with the Director of the respondent nonetheless in the interest of justice, one more adjournment is given to the respondent.
The matter is, therefore, adjourned to 21.7.2023
We hereby direct Mr. Jamal Farooque to remain personally present before this Tribunal on next date of hearing at 11 AM.