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Judgment
4 paragraphs · 171 wordsAdmit No notice need be issued as respondent has appeared on advance notice through Ms. Payal Kakra, Advocate.
Pursuant to a notice of disconnection dated 30.10.2021, respondent has disconnected supply of its channels to the petitioner- DPO on and from 21.11.2021. The bone of contention appears to be lack of audit of petitioner's system so far to the satisfaction of the respondent. Respondent has raised various allegations including lack of integration of CAS and SMS of the petitioner.
Considering that disconnection has already taken place and according to learned counsel for the respondent many important documents have not been brought on record and that part of disconnection notice is also missing, respondent is granted time to file a reply/short reply within three weeks, as prayed. Till the next date we are not inclined to consider the interim prayer for reconnection. If so advised, petitioner may file rejoinder within one week of receipt of the reply.
Post the matter under the head "For Directions" and for considering the interim prayer on 10.1.2022.