AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
2 paragraphs · 94 wordsHaving heard counsel for both the sides and looking into the facts and circumstances of the case, this matter requires a final hearing. Hence, at the request by the counsel for both sides jointly, this matter is adjourned to 8.4.2022. Counsel for both the sides jointly submitted that they shall place on record the interconnect regulations, tariff orders and such other relevant materials. The same is permitted.
Counsel appearing for the respondent in B.P. No. 87 of 2021 has tendered a list of dates and events in chronology. The same is taken on record.