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Judgment
8 paragraphs · 177 wordsPetitioner is enjoying benefit of interim order and in spite of opportunity granted on 23.12.2020 petitioner has not filed any application to amend the
prayers and seek interconnect agreement nor it has filed reply to the M.A. No. 320 of 2020 whereby respondent has alleged that petitioner being a
defaulter of about Rs. 30 Lakhs cannot get any interconnect agreement in its favour by way of right. No reply to the said M.A. has been filed
within the time limit granted i.e. 05.01.2021 nor even by today.  As prayed, by way of last opportunity, four days’ further time is granted. If
the amendment is not filed along with reply to the M.A. by 18.01.2021, this Tribunal may vacate the interim order. The other issues raised by the
petitioner through various M.As. may be considered at an appropriate stage.
Post the matter under the same head on 27.01.2021.
It will be open to the respondent to file its rejoinder in respect of the M.A. and reply to the application for amendment in the prayer, if so advised.