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    Prasar Bharti Petitioner(S) v. Board Of Control For Cricket In India (S)

    1. Taken on Board.

    2. Exemption from filing certified copy of the impugned order and judgment is allowed. Permission to file additional documents is granted.

    3. Issue notice returnable in six weeks.

    4. Prayer for interim relief will be considered on Tuesday i.e. 17 February, 2015.

    5. Until the next date of hearing, order of the High Court shall remain suspended.

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    Prasar Bharti Petitioner(S) v. Board Of Control For Cricket In India (S)
    (Feb 10, 2015)