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Judgment
11 paragraphs · 234 wordsNo one appears for the Respondents. Draft Issues have not been filed by either of the parties in the instant matter although time was granted on
previous two occasions for the same. In the light of the facts and circumstances available on record of the case as well as in the light of the prayer of
the Petitioner to settle the Issues, the following Issues are settled:
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ISSUES
Whether the instant Petition is maintainable in its present form ?
Whether the Petitioner is entitled for a decree in terms of the prayer made in the main Petition ?
Whether the Respondents have breached the terms of the model Interconnect Regulations of TRAI ?
To what other relief / reliefs the Petitioner is entitled to ?
        Four weeks time is prayed and allowed to the Petitioner for filing their Evidence Affidavits. The Respondents may file their
Evidence Affidavits within four weeks thereafter. Let the matter be listed on 6th April, 2022 for directions.Â