AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 171 wordsHeard learned counsel for the petitioner and learned counsel for both the respondents.
On behalf of respondent no. 2 it has been submitted by Mr. Sapra that time till tomorrow may be granted for filing an MAÂ to seek deletion of
respondent no. 2. He informs that copy of the said application has already been served on the other parties. The prayer is allowed. Time for filing
MA is extended by one week. Since copies have been served, interested parties may file reply to the same within three weeks. If required,
rejoinder may be filed before the next date.
From the submissions, it appears that pleadings in respect of M.A. No. 314 of 2021 filed by the petitioner for action under section 20 of the TRAI Act
are complete. That application shall also be considered on the next date.
It is noted that respondent no. 1 has already filed a copy of bank statement on 6.1.2022 in BP No. 131 of 2021.
Post the matter under the same head on 9.3.2022.