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Judgment
4 paragraphs · 108 wordsCounsel appearing for the petitioner, upon instructions from client, submits that disputes between the parties mentioned in the memo of this petition have been brought to an end by amicable resolution between them. Hence, petitioner is not pressing this petition at this stage.
Having heard the counsels for both the sides and looking to the facts and circumstances of the case, this petition is hereby disposed of as not pressed at this stage.
Interim relief, if any, shall stand vacated.
M.A. No. 205/2023, M.A.No.162/2023, M.A. No.73/2023 & M.A. No.82/2023 are also hereby disposed of in view of the final disposal of this broadcasting petition.