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Judgment
10 paragraphs · 210 wordsHeard learned counsel for the parties in the light of pleadings available on record.
Petitioner has referred to and relied upon audit report of November 2021, particularly at page 154 of the brief where the auditor has opined that
petitioner's Digital Addressable System meets the minimum requirements of TRAI laid down under Schedule III of relevant Regulations.
Learned counsel for the respondent, on the other hand, has relied upon the earlier page No. 153 where the auditor has noted under the head
'Miscellaneous', that transaction logs from SMS and CAS are given only for three months(logs available only for three months before the audit time
due to Server crashed from short circuit). Learned counsel submits that petitioner must place on record all the relevant facts with regard to its system
and explanation why the auditor was given transaction logs only for three months and what has happened to the earlier data and whether if an expert
is sent to the present address, the earlier data for atleast 18 months or 24 months as per requirements will be available or not.
Let an affidavit be filed on behalf of the petitioner to meet the aforesaid criciticism of the respondent within three weeks.
Post the matter under the same head on 28.2.2022.