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Judgment
8 paragraphs · 140 wordsR. A. No. 7 of 2020 â€" Learned counsel for the petitioner may file rejoinder during the course of the day, as prayed for. Since the pleadings are
complete, the matter shall be considered on merits.
Post the matter under the same head on 5.4.2021.Â
R. A. No. 8 of 2020 â€" Learned counsel for the petitioner may file rejoinder during the course of the day, as prayed for. He submits that same
issues as raised in similar matter, i.e. T.P. No. 54 of 2020 on behalf of cable operators are involved in this matter also. Therefore, it be listed along
with that petition which is scheduled for 22.4.2021.
Let this matter be also listed under the same head on 22.4.2021 along with T.P. No. 54 of 2020.Â
Interim orders to continue in both the matters till the next date.