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Judgment
6 paragraphs · 153 wordsAdmit. No notice need be issued because Mr. Vineet Bhagat, Advocate has appeared on behalf of respondent on advance notice.
If required, reply may be filed in respect of grievances raised on behalf of the petitioner pertaining to disturbance of LCN although parties appear to have continued with business relationship under extension of the old agreement atleast till 31.12.2021.
Reply, if required, may be filed within four weeks. Rejoinder, if required, may be filed within two weeks thereafter.
Post the matter under the head "for directions" 16.2.2022.
So long as parties are continuing to have business relationship as per the old agreement of 1.9.2019 presently under extension, the LCN position in respect of petitioner's channels as existing on 1.12.2021 shall be restored by the respondent at the earliest preferably within 24 hours.
However, in case parties opt for a fresh agreement, the issue of LCN shall abide by the terms of the agreement.