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Judgment
7 paragraphs · 102 wordsHeard learned counsel for the petitioner and Learned counsel for the respondent.
In terms of the interim order passed on 22.12.2021, the respondent has restored the LCN position in respect of petitioner’s channels as it existed
earlier. A reply has also been filed. Learned counsel for the respondent wants to bring certain subsequent developments by way of an additional
reply. Let that be done within one week. If required, petitioner may file a rejoinder to the reply and additional reply before the next date.
Post the matter under the same head on 11.3.2022.
Interim order shall continue till the next date.
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