On hearing Learned Counsel for the respondent No. 1 whose claims for restitution vide MANo 203 of 2016 is alongwith a prayer for action under section 20 of TRAI Act and also learned counsel for Respondent No. 2 and Mr Ni Bhatia, Advocate who is representing the petitioner Association which has already withdrawn the main petition.
Whether respondent No. 2 and individual LCO's violated interim orders of this Tribunal or are liable to compen respondent/applicant by way of restitution can be examined only after the concerned LCO's are served individua by making them parties by name.
It appears necessary to do so before the outstanding claim for restitution or alleged disobedie nce can be consider amended memo of parties be filed in connection with MA No. 203 of 2016 within one week and steps be taken for the new LCOs shown as parties by Speed Post as well as dasti. Affidavit of notice should be filed within four weeks.
The prayer of Respondent No. 2 that it should be exonerated of the allegations made under Section 20 of TRAI Act s be considered when this matter is taken up in presence of other LCOs against whom notice has been issued.
Post the matter under the same head on 9.7.2018.
Since the Petitioner Association has withdrawn the main broadcasting petition, it shall not be shown as part) amended memo of parties and the Association need not appear further in these proceedings.