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Judgment
5 paragraphs · 189 wordsHeard learned counsel for the petitioner and learned counsel for the respondent.
Interim relief has already been granted to the petitioner. On the last date, considering the demand of the respondent for an audit under Regulation 15(2), a direction was issued that if the petitioner does not permit on the asking of the respondent holding up audit under Regulation 15(2) within two weeks, the respondent would be at liberty to disconnect the supply of signals to the petitioner.
A rejoinder to the reply has already been filed. It is agreed by the parties that an audit is scheduled to commence from 21.3.2022. Petitioner shall extend full cooperation and ensure that the audit is conducted without any obstruction.
Once the audit is held, this Tribunal should be informed of the outcome by either of the parties. At that stage, this Tribunal will consider whether this petition should proceed further or parties should be given liberty to pursue their rights and claims in the light of the audit report, which is yet to be shared because the audit has not commenced as yet.
Post the matter under the same head 25.4.2022.