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
10 paragraphs · 216 wordsHeard learned counsel for the petitioner and learned counsel for the respondent. Supply of signals to the petitioner has been resumed under the
interim orders passed on 7.1.2022. That interim arrangement shall continue until further orders.
It appears that respondent is not satisfied with the audit report mentioned in the last order and wants another audit under Regulation 15(2) of the
Interconnection Regulations in the first half of the next month. Such request of the respondent is already under consideration of the petitioner and
learned counsel for the petitioner submits that steps are being taken for holding of the audit as requested by the respondent. It is expected that
petitioner shall take the required steps so that audit as per request of the respondent is held in the first or second week of March, 2022. Immediately
on receipt of such audit report, the respondent shall give suitable reply to the petitioner in respect of its request for a fresh Interconnect Agreement for
retransmitting signals in the entire state of Punjab and other additional areas. If required, reply may also be filed in this petition within a week of
receipt of the audit report. If time permits, it will be open for the petitioner to file a rejoinder.
Post the matter under the same head on 4.4.2022.Â