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Judgment
5 paragraphs · 106 wordsLooking to the contentious issues raised in this Broadcasting Petition, the same is Admitted.
Notice upon respondent No.1 to be served by dasti service as well as by email.
Counsel Mr.Vibhav Srivastava accepts notice on behalf of respondent no.2 and seeks time to get instructions and to file reply. Time, as prayed for, is granted till the next date of hearing.
Meanwhile, as an ad interim relief, we hereby restrain respondent no.1 from receiving signals of the channels of the petitioner from anyone, including respondent no.2, till next date of hearing.
List this matter under the heading “for Directions” on 3.7.2024.