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Judgment
6 paragraphs · 98 wordsAdmit. Issue notice; dasti and email in addition. Rule is made returnable within five weeks.
Petitioner’s grievance is that respondent no. 1 is gradually migrating to another MSO, may be to respondent no. 2, without paying
petitioner’s dues and without service of notice as required by the Regulations and against the terms of the Interconnect Agreement.
In view of the aforesaid grievance, till the next date respondent no. 1 is restrained from further migrating to any other MSO without showing full
compliance with the Regulations and the agreement.
Post the matter under the head “For Directions†on 23.3.2021.