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Judgment
5 paragraphs · 113 wordsLooking to the contentious issues raised in this Telecom Petition, the same is Admitted.
Notice upon respondent. Counsel, Mr. Chandrashekhar Chakalabbi is accepting the notice and is seeking two weeks' time to file reply. Reply be filed within two weeks. Rejoinder, if any, may be filed by the next date of hearing.
Heard counsel for the petitioner and counsel for the respondent on interim prayer. By way of ad-interim measure, the respondent is restrained from taking any coercive steps against the petitioner as stated in the memo of the petition till the next date of hearing.
List the matter under the head “For Directions” on 1.5.2024.
Order Dasti.