TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
NEW DELHI
Dated: 14/10/2026

BROADCASTING PETITION/239/2024
WITH
MISC APPLICATION/333/2024

Petitioner Name:    M/s Khusboo Multimedia Pvt. Ltd.
Versus
 Respondent Name:    Prasar Bharati & Anr.
BEFORE
HON'BLE  MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE  DR. SANJEEV BANZAL   ,MEMBER
For Applicants/Appellants/
Petitioners Advocate Mr. Amritesh Mishra
 		For Respondents Advocate Mr. Rajeev Sharma, Sr. Adv.
Mr. Sahil Bhailaik
Ms. Shreya Sharma
Mr. Siddharth Khanna
ORDER

1. Learned counsel appearing for the petitioner, upon instructions from their client, submitted that the grievances ventilated in this petition have been brought to an end and hence, petitioner is not pressing this petition at this stage.  We have heard learned senior counsel for respondent who has submitted that they have no objection.

2. In view of these limited submissions, this petition is disposed of as not pressed at this stage. Interim relief, if any, shall stand vacated.

3. MA 333/2024 is also hereby disposed of in view of the final disposal of the Broadcasting Petition.




( JUSTICE D. N. PATEL)
CHAIRPERSON



( DR. SANJEEV BANZAL)
MEMBER
/AS/