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Judgment
8 paragraphs · 154 wordsAdmit. Issue notice. Dasti and email in addition. Rule is made returnable within four weeks.
Post the matter under the head ""for directions"" on 10.9.2021.
Inspite of advance notice having been served on the respondent MSO, Nobody appears today to oppose the interim prayer.
Learned counsel for the petitioner submits that supply of signals to the petitioner, an LCO, is on a pre-paid mode and there is no allegation of any
default. He further submits that disconnection has been done in a gradual manner without any notice and even the email sent as a protest has not been
replied. However, it is alleged that such action is for ulterior purpose to help another entity.
In the facts of the case, prayer for interim relief is allowed and the respondent is directed to restore the signals of the petitioner forthwith and in any
case within 24 hours of receipt of a communication of this order.