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Judgment
4 paragraphs · 108 wordsLooking to the contentious issues raised in this Telecom Petition, the same is Admitted.
Notice upon respondent, which is accepted by Mr. Chandrashekhar A. Chakalabbi, counsel for respondent – Union of India and he is seeking time to take instructions and to file reply. Time to file reply is granted till next date of hearing.
In the meanwhile, no coercive steps shall be initiated by the respondent till next date of hearing in pursuance of the impugned communications dated 20.5.2024 which is at annexed as Annexure P-4 to the memo of this Telecom Petition.
List the matter under the heading “For Directions” on 21.8.2024.