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Judgment
8 paragraphs · 143 wordsAdmit.
No notice need be issued as respondent has appeared on advance notice through Mr. Himanshu Dhawan, Advocate. As prayed by Mr. Dhawan,
let Vakalatnama and reply be filed within four weeks. Rejoinder, if required, may be filed within two weeks thereafter.
Post the matter under the head “For Directions†on 20.5.2021 for considering whether any interim relief is possible to be given to the petitioner or
not.
On behalf of the petitioner, an order of learned Additional Civil Judge at Belagavi dated 15.2.2021 has been produced before the Tribunal to show that
petitioner’s Civil Suit bearing O.S. No. 667 of 2020 has been disposed of by rejecting the Plaint on the ground that Suit is not maintainable in view
of provisions of TRAI, 1997. Learned counsel for the petitioner should share that order with learned counsel for the respondent without any delay.