1. Learned counsel for respondent no.1 submitted that they have already filed their reply in both the aforesaid Broadcasting Petitions, copies whereof have been supplied to learned counsel for the petitioner.

2. Learned counsel for the petitioner in  both the aforesaid Broadcasting Petitions is seeking four weeks' time to file rejoinder affidavit, which is granted.

3. Learned counsel for respondent no.1 submitted that  as such respondent no.3 is not necessary party at all. There are no averments or allegations against respondent nos.2, 3 & 4.  Nonetheless, it is submitted that at a proper stage they will argue out the MAs preferred in both the aforesaid Broadcasting Petitions for deletion of respondent nos. 2, 3 & 4 as parties from these Broadcasting Petitions.

4. Learned counsel for respondent no.1 submitted that respondent no.1 is made party and they have already filed their reply and, therefore, at this stage respondent no.1 has no reason to file separate reply  on behalf of the Directors who are respondent nos. 2, 3 & 4.

5. These matters shall be listed before the Court of Registrar  for framing of issues and taking evidences on 20.11.2026.