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Judgment
9 paragraphs · 151 wordsHeard the parties in detail.
Serious allegations have been made by the respondent in paras XIII to XV in its reply filed on 27.1.2022 in terms of orders of the Tribunal passed on
7.1.2022. Respondent has also annexed video recordings of two dates to substantiate its allegations in para XV. With respect to video recordings the
petitioner has answered in para 21 of the rejoinder that it does not have any provision(as a DPO) to check the veracity of the videos provided by the
respondent.
In such circumstances, what would be the appropriate methodology to get the veracity of the videos checked by the competent agency and whether it
can be done by a TRAI empanelled auditor or by any agency available with TRAI is our concern.
Let the parties seek instructions on this aspect and come ready on the next date.
Post the matter under the same head on 17.2.2022.Â