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Judgment
5 paragraphs · 147 wordsCounsel appearing for the respondent submits that there are no regular audit being done by the petitioner under Regulation 15(1) of the Interconnection Regulations of 2017 by the petitioner. Moreover, the respondent wants to conduct audit under Regulation 15(2) of the Regulations of 2017 which the petitioner is not allowing or for which the petitioner is hesitating.
Counsel appearing for the petitioner submits that the respondent can come and audit the Digital Addressable System(DAS) of the petitioner on or from 26.5.2022.
We, therefore, permit the respondent to start the audit of DAS of the petitioner on or from 26.5.2022. The audit will be completed in accordance with the rules and regulations and in accordance with law, at the earliest.
The petitioner shall cooperate in the audit. Audit report shall be presented before this Tribunal immediately upon receiving from the learned auditor.
This matter is adjourned to 28.7.2022.