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Judgment
4 paragraphs · 129 wordsHeard learned counsel for the petitioner. Nobody appears for the respondent in any of these petitions. Amended memo of parties pursuant to deletion of respondent no. 2 has already been filed.
There is already an order for exparte hearing qua respondent no. 1 (now the sole respondent).
Learned counsel for petitioner has pressed for hearing on M.A nos. 159, 161 and 163 of 2021 filed under section 20 of TRAI Act for action against respondent. Since respondents have chosen not to appear in spite of notice and the main petition is already fixed for exparte hearing, the M.As shall also be heard exparte alongwith main petitions.
Post the matter before the Court of Registrar on 21.3.2022 for passing necessary orders and directions to make the petitions ready for hearing.