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Judgment
11 paragraphs · 208 wordsHeard learned counsel for the respondents. At the outset, learned counsel for the respondents has submitted that as indicated during the last hearing
he is not getting any instructions in the matter from respondent no. 1. He submits that he shall file reply/appropriate application on behalf of respondent
no. 2 within three weeks.
 Learned counsel for the petitioner submits that although the talks for settlement has reached final stage, the respondents have not come forward to
execute the settlement agreement and, therefore, the petitions will have to be considered on merits. She prays for time to file rejoinder to the reply
of respondent no. 1 and, if required, to the rely/application of respondent no. 2 if filed within time. Petitioner may file rejoinder to the reply of the
respondent or a reply to the application of respondent no. 2 within five weeks from today.
Petitioner has pressed M.A. Nos. 93 to 95 of 2021 filed under Section 20 of the TRAI Act for action against the respondents. If so advised,
respondents may file reply to the aforesaid M.As. within three weeks. Rejoinder, if required, may be filed before the next date when the M.As.
shall also be considered.
Post the matter under the same head on 30.3.2022..