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Judgment
7 paragraphs · 119 wordsAdmit. Issue notice; dasti and email in addition. Rule is made returnable within five weeks.
Considering the nature of grievance raised by the petitioner, respondent no. 1 in these matters is restrained from further migrating to any other MSO
unless it shows due compliance with the relevant provisions of the Regulations and the interconnect agreement.
Post the matter under the head ""for directions"" 12.5.2021.
Today, Mr. Vibhav Srivastava, Advocate has appeared for respondent no. 2 in BP Nos. 303, 304 and 305 of 2021. Hence, actual notice need not be
issued upon respondent no. 2Â in these matters.
As prayed by Mr. Srivastava, five weeks' time is granted for filing vakalatnama and reply on behalf of respondent no. 2.