AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 171 wordsToday Ms. Sakshi Chamoli, Advocate has appeared for respondent no. 2 in B P No. 282 of 2021 also. She represents respondent no. 2 in all the
other matters from before. As prayed by her, two week's time is granted for filing reply/application.
Since respondent no. 1 in all these matters were served with notices, as per submissions, in or about first week of April 2021, let affidavit of
service be filed within two weeks because none of them have appeared so far. Order for ex-parte hearing may be considered, if they do not appear
on the next date.
In B P No. 308 of 2021, petitioner has filed M A No. 87 of 2021 for action against respondent no. 1 under Section 20 of the TRAI Act. As prayed,
let notice be issued of this application also upon respondent no. 1; Dasti and e-mail in addition. Rule is made returnable within four weeks.
Post these matters under the same head on 3.9.2021.
Interim orders to continue till the next date.