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Judgment
4 paragraphs · 82 words1.
Counsel appearing for the respondent is seeking time to file reply.
2.
Four weeks' time is granted to file reply, copy whereof shall be supplied to the petitioner. Within further period for three weeks Rejoinder is permitted to be filed by the petitioner.
3.
Meanwhile, the interim relief granted earlier vide our order dated 24.03.2023 shall stand continue to be operative during the pendency of the final hearing of the present Telecom Petition.
4.
This matter is, therefore, adjourned to 19.09.2023.