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Judgment
9 paragraphs · 126 wordsAdmit  Issue Notice; Dasti and e-mail in addition. Rule is made returnable within six weeks.
Considering the nature of the petitioner’s grievance, respondent no. l is restrained from migrating further to any other MSO without showing
due compliance with the relevant provisions of the Regulations and the Interconnect Agreement.
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Since the petitioner has found a material error in the petition at the initial stage and wants to add to the prayers by referring to the correct account
balance, as prayed, an MA for amendment of the petition is permitted to be filed within one week.  Notice will go only of the amended petition
after the same is filed.
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Post the matter under the head “For Directions†on 14.7.2021.