1. Before the learned counsel appearing for the petitioner argues in detail, it is fairly submitted by the learned counsel for the respondent that the prayer of the petitioner has already been granted by the respondent before the matter is called out. It is submitted by the learned counsel for the respondent that the respondent has already reconnected the supply of signals of channels of the respondent to the petitioner.

2. In view of the aforesaid submissions made by the learned counsel for the respondent, learned counsel for the petitioner, upon instructions from their client, submitted that the  petitioner is not pressing this petition at this stage. 

3. In view of these limited submissions, this petition is hereby disposed of as withdrawn. Interim relief, if any, shall stand vacated.