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Judgment
5 paragraphs · 172 wordsPetitioner has brought on record an audit report based on audit held in October 2021. On that basis petitioner has taken stand that filing of a criminal case by the respondent in the past is not enough to deny fresh agreement and interconnection to the petitioner since his system is now fully compliant.
Respondent have highlighted a part of the audit report which discloses that transaction logs from SMS and CAS were made available to the auditor only for three months before the audit because as claimed by the petitioner, his Server crashed due to a short circuit on account of a fire incident. In support of the aforesaid stand of the petitioner, an affidavit has been filed on 18.2.2022 annexing certain documents.
Learned counsel for the respondent wants some time to file a reply to the affidavit of 18.2.2022. A copy of the affidavit was already served before it was filed. However, as prayed, one week's time is granted for reply.
Post the matter under the same head on 14.3.2022.
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