1. Learned counsel for the petitioner has submitted that they are willing to file an affidavit to the effect that they will not be supplying signals in Jammu & Kashmir without prior permission of the respondent and without intimating Ministry of Information and Broadcasting as per their Circular. Further, they have requested  that their  signals in Haryana territory  which have been disconnected by the respondent, may be restored and they have submitted that they will file the affidavit by the next date of hearing. 

2. Meanwhile, learned counsel for the respondent will take instructions from their client regarding the direction to be taken post the filing of the affidavit by the petitioner.

2. This matter is, therefore, adjourned on 06.11.2026.