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Judgment
3 paragraphs · 102 wordsAdmit. Issue notice, dasti and email in addition. Rule is made returnable within five weeks. No notice need be issued on respondent no. 2 in B.P. Nos. 571 and 588 of 2021 because they have appeared on advance notice through Ms. Sakshi Chamoli, Advocate. She may file Vakalatnama and reply within five weeks.
Considering the nature of petitioner's grievances respondent no. 1 - the Local Cable Operator in these petitions is restrained from further migrating to another MSO unless it shows due compliance with the requirements of the Regulations and Interconnect Agreement.
Post the mattes under the head "for Directions" on 18.11.2021.