1. Learned Counsel appearing for the petitioner, upon instructions from their clients, 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. 

2. In view of these limited submissions, this petition is disposed of as not pressed at this stage. In view of the final disposal of the Broadcasting Petition, MA 184/2024 also stands disposed of.

3. Interim relief, if any, shall stand vacated.