Admit.
As nobody appears on behalf of the Respondent Nos. 1 & 6, a fresh notice may be issued. The petitioner may take steps for service of notices upon the Respondents 1&6 by 19.1.2011 Dasti in addition.
Mr. Saket Singh appears on behalf of the Respondent No. 2, Mr. N. Ganpathy on behalf of the Respondent No. 3, Vadivellu Deenadayalan on behalf of the Respondent Nos. 4&7, Ms. Garima Sharma on behalf of the Respondent No. 5 and Mr. A.C Mishra on behalf of the Respondent No. 8.
Mr. Mishra and Ms. Sharma state that no copy of the petition has been served upon them. A copy of the petition is being handed over to both the learned counsel.
Reply be filed within two weeks. Rejoinder thereto, if any, may be filed within one week thereafter.
Put up the matter on 14.2.2011 for framing of issues.
We may, however, place on record that the learned counsel for the petitioner states that prayer against independent broadcaster and content aggregator would not be pressed.
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(S.B SINHA)
Chairperson
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(G.D Gaiha)
Member
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(P.K Rastogi)
Member