- (1.) We have heard learned counsel for the parties.
(2.) It is our considered view that at this stage we ought not to consider the submissions made on behalf of the parties on the merits of the controversy as the same may have the effect of prejudicing either of the parties.
(3.) We have considered the suggestions put forward on behalf of the respondents. The first suggestion is with regard to setting up of an extra/special channel which has been contended by Prasar Bharati to be unviable and technically unfeasible within any reasonable period of time. Though an offer has been made on behalf of respondent No. 4 to make available its expertise and personnel to aid the Prasar Bharati, we are not inclined to consider the said offer made on behalf of respondent No. 4. The first suggestion put forward therefore does not merit acceptance.;