1. We have heard learned counsel for the petitioner as well as the learned counsels appearing for respondents. 

2. Learned counsel appearing for petitioner submitted that most of the amount as claimed by the petitioner has been paid yet amount at Rs.3,05,000/- is yet to be paid by the respondent no.1 to the petitioner, which will be taken care of if at all a new agreement is to be entered into between petitioner and respondent no.1. Keeping this issue open for Rs.3,05,000/- which is legally leviable from respondent no.1 by the petitioner, this matter is disposed of as not pressed at this stage .

3. Reserving the aforesaid liberty with the original petitioner to claim left out amount of Rs.3,05,000/- in future from respondent no.1 at the time of new agreement between the parties, this Broadcasting Petition is hereby disposed of as not pressed at this stage.

4. In view of the final disposal of the BP.183/2024,  MA 396/2025, MA 475/2025, MA 479/2025 and MA 480/2025 are also hereby disposed of.

5. Interim relief, if any, comes to an end.