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Judgment
7 paragraphs · 139 wordsAlthough this matter was fixed for hearing at the instance of Union of India, a subsequent development has occurred and that requires adjournment of
this matter till the issue involved in R.A. No. 7 of 2020 in T.P. No. 56 of 2020 is decided in the light of order passed in that review by this Tribunal on
15.11.2021.
The issue involved in the review is whether the exemption granted to some PSUs from the rigours of AGR will be applicable in the case of Internet
Service Providers like the petitioner or not. Such claim of equality may have an effect on the outcome of this petition; hence this matter is adjourned
for the time being. It is expected that the review matter may be decided in about two months' time.
Post the matter under the same head on 05.04.2021.Â