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Judgment
13 paragraphs · 241 wordsHeard learned counsel for the petitioner and learned counsel for respondent no. 2 in all these matters. Nobody appears for respondent no. 1 even
today.
Learned counsel for the petitioner prays to withdraw B.P. Nos. 96, 97 and 98 of 2021.  In these petitions only respondent no. 2 has appeared and
filed M.As. for deletion. There is no opposition to the prayer for withdrawal and the same is allowed.  Â
The Petitions are dismissed as withdrawn. The applications of respondent no. 2 also stand disposed of as infructuous.
In B.P. No. 107 of 2021 respondent no. 1 was served with notice in February, 2021. Sufficient time has lapsed but it has chosen not to appear.Â
As observed in the last order, the prayer for ex-parte hearing against respondent no. 1 is allowed.   Â
Petitioner wants to pursue M.A. No. 99 of 2021 under Section 20 of the TRAI Act against respondent no. 1 who has not appeared. Let notice be
issued in that M.A. upon respondent no. 1; Dasti and email in addition. Rule is made returnable within four weeks. Petitioner prays for, and is
granted, three weeks’ time for filing reply to M.A. No. 76 of 2021 filed by respondent no. 2 for its deletion. If required, rejoinder may be filed
by respondent no. 2 within two weeks thereafter.
Post the matter under the same head on 20.09.2021. Â
Interim order to continue until further orders.