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Judgment
8 paragraphs · 132 wordsHeard learned counsel for the petitioner in respect of M.A No. 152 of 2021 in BP No. 164 of 2021 filed by the petitioner to take action under section
20 of the TRAI Act.
As per affidavit of service notice has been served on the respondent through various modes between 22.10.2021 to 24.11.2021. Sufficient time has
been elapsed but still the respondent has chosen not to appear.
The main petition is already set for ex-parte. The M.A 152 of 2021 shall also be heard together with the main petition ex-parte.
Let the matter be listed before the Court of Registrar on 10.3.2022 for passing necessary orders and directions to make the petitions ready for
hearing.
It is noted that amended memo of parties has also been filed pursuant to the last order.