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Judgment
12 paragraphs · 227 wordsHeard learned counsel for the petitioner and Ms. Sakshi Chamoli, learned counsel who has appeared today on behalf of respondent no. 2 in all these
petitions except BP No. 271 of 2021. As prayed by Ms. Chomoli, let vakalatnama and reply / application be filed within two weeks. It will be open for
the petitioner to file rejoinder / reply by the next date.
With respect of respondent no. 1 in these matters, learned counsel for the petitioner submits that notice through email has been served on all the
respondents between 2.4.2021 and 7.4.2021. However, notice through speed-post could not be served on respondent no.1 in BP Nos. 263, 266, 269,
271 and 276 of 2021. By way of abundant caution, petitioner is permitted to serve fresh notice / additional notice in these five matters through paper
publication. The notice should be published in two prominent newspapers of the concerned area ; one should be vernacular. Affidavit of service
of paper publication should be filed within four weeks.
Let notice also be issued on respondent no. 1Â of BP No. 271 of 2021 in respect of M.A. No. 156 of 2021 filed under section 20 of TRAI Act. Dasti
and email in addition. Rule is made returnable within four weeks.
Post the matter under the same head on 9.9.2021.
Interim orders to continue till the next date.Â