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Judgment
Draft issues have been filed on behalf of the parties. Heard the learned counsel appearing on behalf of the parties and perused the record of the case. From the material available on record of the case, the following issues are settled:
ISSUES
Whether the instant petition is maintainable in its present form ?
Whether the Respondent has breached the tri-partite agreement between the Petitioner and them by shifting the subscriber base to Respondent No.2 on 25.09.2020 ?
To what other relief / reliefs the Petitioner is entitled to ?
Four weeks time is prayed and allowed to the Petitioner for filing their evidence affidavits. The Respondents may file their evidence affidavits within four weeks thereafter. Let the matter be listed on 1st August, 2022 for directions.