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Judgment
5 paragraphs · 85 wordsAdmit. Issue notice; Dasti and email in addition. Rule is made returnable within five weeks.
Considering the grievance raised in the petition that the respondent no. 1 is gradually migrating to another MSO without paying the dues of the
petitioner and without serving notice, till the next date the respondent no. 1 is restrained from further migrating to any other MSO without showing full
compliance with the requirements of the Regulations and the Interconnect Agreement.
Post the matter under the head “For Directions†on 16.3.2021.