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Judgment
Counsels appearing for both the sides jointly submitted that let the final hearing of this matter be fixed by this Tribunal. Learned senior counsel appearing for the petitioner submitted that the stay granted earlier by this Tribunal vide order dated 16.9.2021 may be extended.
Having heard the counsels for both the sides and looking to the facts and circumstances, we hereby direct the Registry of this Tribunal to enlist this Telecom Petition under the heading "for hearing" on 5.8.2022.
Meanwhile, parties to this litigation are permitted to file any reply or rejoinder. If any documents are to be filed, the same are also permitted to be filed by the parties to this litigation.
The respondent shall also highlight before this Tribunal whether out of an agreement to transfer the right to use spectrum between the petitioner and the seller of the spectrum - Videocon Telecommunications Ltd. dated 16.3.2016 Annexure P-4 or from such other documents whether petitioner has given any assurance to the seller of the spectrum to make the payment of the liability of the seller to the respondent - UoI.
This aspect shall be verified by the parties to this litigation and shall be pointed out to this Tribunal on the next date.