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Judgment
7 paragraphs · 94 wordsAdmit.
Issue notice; dasti and e-mail in addition. Rule is made returnable within five weeks.
Petitioner has raised a grievance that respondent no. 1 is gradually migrating to another MSO probably to respondent no. 1 without issuing notice as
required by the relevant Regulations and in violation of provisions in the Interconnect agreement.
In view of aforesaid grievance, respondent no. 1 is restrained from further migrating to any other MSO without showing due compliance with the
Regulations and the provisions in the Interconnect agreement.
Post the matter under the head ""for directions"" on 10.3.2021.