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Judgment
4 paragraphs · 111 wordsBSES has filed its status report in compliance of the order of this Tribunal dated 18.5.2023, which is taken on record.
In compliance of the order of this Tribunal dated 19.5.2023 passed in this Broadcasting Petition, the respondent has paid the first instalment of Rs.72 Lakh which is acknowledged by counsel for the petitioner. It is further stated by counsel for the respondent that the other remaining two instalments shall be paid as per the time schedule given.
There shall be no disconnection of electricity till further orders. Let a copy of this order be sent to BSES for needful.
The matter is, therefore, adjourned to 4.8.2023.